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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(10) in Telangana Panchayat Raj Act, 2018

(10)The performance report in respect of duties assigned to the Panchayat Secretary shall be published in public domain every month, and if any short comings are found, the Panchayat Secretary shall be liable for disciplinary action.