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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(2)(a) in Telangana Panchayat Raj Act, 2018

(a)Notwithstanding that the resignation of a person from the office has taken effect under sub-section (1) the District Collector may by notification record a finding, with reasons therefor, that such person is guilty of willful omission or refusal to carry out, or disobedience of, the provisions of the Act or any rules, bye-laws, regulations or lawful orders made thereunder or abuse of the powers vested in him, while he held the office: