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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Telangana - Subsection

Section 208(1) in Telangana Panchayat Raj Act, 2018

(1)Any person remaining in possession of any requisitioned premises in contravention of any order made under section 205 may summarily be evicted from such premises by an officer empowered by the State Election Commissioner in this behalf.