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[Cites 0, Cited by 0] [Section 285(1)] [Section 285] [Entire Act]

State of Telangana - Subsection

Section 285(1)(c) in Telangana Panchayat Raj Act, 2018

(c)in respect of the amount assessed, demanded or charged, provided that the provisions of this Act have in substance and effect been complied with; and no proceedings under this Act shall, merely for defect in form, be quashed or set aside by any Court.