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[Cites 0, Cited by 2] [Section 37(1)] [Section 37] [Entire Act]

State of Telangana - Subsection

Section 37(1)(v) in Telangana Panchayat Raj Act, 2018

(v)persistently defaulted in the performance of his functions and duties entrusted to him under the Act to the detriment of the functioning of the Gram Panchayat or has become incapable of such performance;