Section 71(2) in Telangana Panchayat Raj Act, 2018
(2)It shall be the duty of every Gram Panchayat to provide for the payment of,-(i)any amounts falling due on any loans contracted by it;(ii)the salaries, allowances, Employees Provident Fund contributions etc., of non-provincialized staff;(iii)sums due under any decree or order of a Court;(iv)contributions, if any levied by the Mandal Praja Parishad subject to such limits as may be specified by Commissioner; and(v)any other expenses rendered under this Act or any other law.
