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State of Telangana - Section

Section 275 in Telangana Panchayat Raj Act, 2018

275. Power to call for records.

- The Government or any officer or person duly empowered by them in this behalf, may,-
(a)call for any record, register or other document including e-document in the possession or under the control of any Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad;
(b)require any Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad to furnish any return, plan, estimate, statement, account or statistics;
(c)require any Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad to furnish any information or report on any matter connected with such Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad; and
(d)record in writing for the consideration of any Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad any observations, the Government, officer or person may think proper to make in regard to the proceedings or duties of such Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad.