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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(3) in Telangana Panchayat Raj Act, 2018

(3)In regard to any area other than a place of religious importance declared to be a township, the Government shall, by notification in the Telangana Gazette constitute a Township Committee, which shall consist of a "Chairperson" and such number of members as nominated by the Government and they would hold office during the pleasure of the Government.