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 183] [Entire Act] State of Telangana - Subsection Section 183(6) in Telangana Panchayat Raj Act, 2018 (6)The decisions of the Standing Committees shall be subject to ratification by the general body of the Zilla Praja Parishad which shall have the power to approve, modify, rescind or reverse them.
