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State of Telangana - Section

Section 33 in Telangana Panchayat Raj Act, 2018

33. Deemed removal of Sarpanch for failure to convene the meetings of Gram Sabha.

- A Sarpanch shall be deemed to have been removed from the office as such if he fails to convene the meetings of the Gram Sabha as required under sub-section (3) of section 6.