Section 113(3) in Telangana Panchayat Raj Act, 2018
(3)(a)The Gram Panchayat shall within seven days from the receipt, forward the proposals to the Technical Sanction Authority for technical approval:Provided that if the Gram Panchayat fails to forward the proposal within seven days it shall be deemed to have been forwarded to the Technical Sanction Authority;(b)The Technical Sanction Authority shall within thirty days, communicate owner or developer to carry out the activities such as formation of roads, provision of drains, drinking water, street lights etc., to be taken up in the layout, in addition to the registration of common sites and roads in favour of Gram Panchayat;(c)The Technical Sanction Authority, on receipt of letter from the owner or developer complying with the requirements as stated in clause (b) shall, inspect the proposed layout; and(i)accord final approval within thirty days, if the said requirements have been complied with; or(ii)reject the layout application within thirty days, in case of non-compliance with the said requirements;(d)The Gram Panchayat on receipt of the communication from the Technical Sanction Authority shall, within seven days,-(i)accord approval; or(ii)inform the owner or developer the rejection of application in the manner prescribed.
