Section 48(1) in Telangana Panchayat Raj Act, 2018
(1)The Commissioner may either suo-moto or on a reference made to him by the Extension Officer (PR&RD), in the manner prescribed by order in writing, cancel any resolution passed by a Gram Panchayat, if in his opinion such resolution,-(a)is not legally passed; or(b)is in excess or abuse of the powers conferred by or under this Act, or any other law; or(c)on its execution is likely to cause danger to human life, health or safety or is likely to lead to a riot or affray.
