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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(1) in Telangana Panchayat Raj Act, 2018

(1)A Gram Panchayat shall consist of such number of elected members inclusive of its Sarpanch as may be notified from time to time, by the Commissioner in accordance with the following Table and for greater clarity, Schedule VIII shown the number of members against the Gram Panchayats concerned:-
Gram Panchayat with a Population at the lastcensus. Number of members
1 2
Up to 300 5
Exceeding 300 but not exceeding 500 7
Exceeding 500 but not exceeding 1,500 9
Exceeding 1,500 but not exceeding 3,000 11
Exceeding 3,000 but not exceeding 5,000 13
Exceeding 5,000 but not exceeding 10,000 15
Exceeding 10,000 but not exceeding 15,000 17
Exceeding 15,000 but not exceeding 25,000 19
Exceeding 25,000 21