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[Cites 0, Cited by 0] [Section 182(4)] [Section 182] [Entire Act]

State of Telangana - Subsection

Section 182(4)(k) in Telangana Panchayat Raj Act, 2018

(k)shall immediately execute the orders passed by the Government in exercise of the powers conferred by the Act and Rules made thereunder or any other law for the time being in force and shall forthwith send a compliance report to the Government and place a copy thereof before the "Chairperson" and "Vice-Chairperson";