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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Telangana - Subsection

Section 162(6) in Telangana Panchayat Raj Act, 2018

(6)The Government shall, pay out of the Consolidated Fund of the State, the salaries, allowances, leave allowances, pension and contribution, if any, towards the provident fund or pension-cum-provident fund of the Mandal Parishad Development Officer appointed by them for Mandal Praja Parishad.