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 219] [Entire Act] State of Telangana - Subsection Section 219(2) in Telangana Panchayat Raj Act, 2018 (2)Any person who contravenes the provisions of subsection (1) shall be punished with fine which may extend to two hundred and fifty rupees.
