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State of Telangana - Section

Section 74 in Telangana Panchayat Raj Act, 2018

74. Contribution to expenditure by other local authorities.

- If the expenditure incurred by the Government or by any other Gram Panchayat or the Mandal Praja Parishad or Zilla Praja Parishad or by any other local authority in the State for any purpose authorized by or under this Act is, such as to benefit the inhabitants of the village, the Gram Panchayat may, with the sanction of the District Collector, and shall, if so directed by him, make a contribution towards such expenditure.Chapter - IV Public Safety, Convenience and Health