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[Cites 0, Cited by 0] [Section 182(4)] [Section 182] [Entire Act]

State of Telangana - Subsection

Section 182(4)(a) in Telangana Panchayat Raj Act, 2018

(a)shall be entitled to,-
(i)attend the meeting of the Zilla Praja Parishad or any of its Standing Committees including any meeting of the Mandal Praja Parishad and take part in the discussions thereat but shall not be entitled to vote or to move any resolution;
(ii)call for any information, return, statement of account or report from any officer or servant of, or holding office under the Zilla Praja Parishad or a Mandal Praja Parishad or Gram Panchayat.