Section 102(4) in Telangana Panchayat Raj Act, 2018
(4)No owner, occupier, agent or manager in-charge of any private market or of any shop, stall, shed or other place therein, shall keep the same causing nuisance, or fails to curb the nuisance in such market, shop, stall, shed or other place, he shall remove such shop, stall, shed or other place at once to a place to be specified by the Gram Panchayat.
