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[Cites 0, Cited by 0] [Section 286(2)] [Section 286] [Entire Act]

State of Telangana - Subsection

Section 286(2)(x) in Telangana Panchayat Raj Act, 2018

(x)as to the conditions on which property may be acquired by a Gram Panchayat, Mandal Praja Parishad or Zilla Praja Parishad or on which property vested in or belonging to a Gram Panchayat, Mandal Praja Parishad or Zilla Praja Parishad may be transferred by sale, mortgage, lease, exchange or otherwise;