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[Cites 0, Cited by 0] [Section 124(2)] [Section 124] [Entire Act]

State of Telangana - Subsection

Section 124(2)(a) in Telangana Panchayat Raj Act, 2018

(a)The Gram Panchayat may cause such work to be executed or may take any measures or do anything which may in his opinion be necessary for giving due effect to the notice, requisition or order and all expenses thereby incurred by the Gram Panchayat shall be paid by the person or persons upon whom a notice was served and shall be recoverable in the manner hereinafter provided; and further