Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 142] [Entire Act] State of Telangana - Subsection Section 142(1) in Telangana Panchayat Raj Act, 2018 (1)There shall be constituted, by the Government, by notification from time to time and with effect on and from such date, as may be specified therein, a Mandal Praja Parishad for each Mandal.
