293. Act to be read subject to Schedules V and VI.
(1)The provisions pertaining to the constitution of the Gram Panchayats, Mandal Praja Parishads or Zilla Praja Parishads under this Act shall be subject to the provisions in Schedules V and VI.(2)The Government shall have power, by notification published in the Telangana Gazette, to amend, add to or repeal the rules in the said Schedules.
