Section 99(4) in Telangana Panchayat Raj Act, 2018
(4)When a license is granted, refused, suspended, cancelled or modified under this section, the Gram Panchayat shall cause a notice of such grant, refusal, suspension, cancellation or modification in the local language of the village to be pasted conspicuously at or near the entrance to the place in respect of which the license was sought or had been obtained.
