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[Cites 0, Cited by 0] [Section 113(3)] [Section 113] [Entire Act]

State of Telangana - Subsection

Section 113(3)(b) in Telangana Panchayat Raj Act, 2018

(b)The Technical Sanction Authority shall within thirty days, communicate owner or developer to carry out the activities such as formation of roads, provision of drains, drinking water, street lights etc., to be taken up in the layout, in addition to the registration of common sites and roads in favour of Gram Panchayat;