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[Cites 0, Cited by 0] [Section 51(3)] [Section 51] [Entire Act]

State of Telangana - Subsection

Section 51(3)(a) in Telangana Panchayat Raj Act, 2018

(a)The Government or Commissioner or District Collector may appoint such other officers as they may consider necessary for the purpose of inspecting or superintending the operations of all or any of the Gram Panchayats constituted under this Act;