Section 139(3) in Telangana Panchayat Raj Act, 2018
(3)Without prejudice to the generality of the foregoing provision, all references to a municipal council or the Chairperson or the Gram Panchayat thereof shall be construed as references to the Gram Panchayat or the Sarpanch or the Gram Panchayat thereof, all references to any officer or servant of a municipal council as references to corresponding officer or servant of the Gram Panchayat and all references to the municipal limits as references to the limits of the village or the specified area therein, as the case may be.
