Legal Document View

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
[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Telangana - Subsection

Section 70(2)(xiii) in Telangana Panchayat Raj Act, 2018

(xiii)all income derived from land vested in the Gram Panchayat or the use of which is regulated by the Gram Panchayat and also the penalty and penal assessment, if any, levied in respect of unauthorized occupation thereof under any law for the time being in force;