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 47] [Entire Act] State of Telangana - Subsection Section 47(5) in Telangana Panchayat Raj Act, 2018 (5)The Extension Officer (PR&RD) shall examine the validity of such resolutions and report to the Collector, inconsistency with the Act and relevant rules, if any noticed in the resolution.
