Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 97] [Entire Act] State of Telangana - Subsection Section 97(2) in Telangana Panchayat Raj Act, 2018 (2)In case of any un-authorized occupation, the Gram Panchayat shall remove such un-authorized occupations, without any notice, and recover the cost of removal along with penal charges.
