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[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of Telangana - Subsection

Section 80(3)(b) in Telangana Panchayat Raj Act, 2018

(b)postpone the grant of license, until objections, if any, to the site, considered reasonable by the Gram Panchayat have been removed or any particulars called for by it have been furnished: