Section 262(2) in Telangana Panchayat Raj Act, 2018
(2)Notwithstanding that no provision or insufficient provision has been made under sub-section (1) for the adaptations of the provisions of the relevant District Boards Act, or the rules made thereunder, any Court, Tribunal or Authority required or empowered to enforce these provisions may, for the purpose of facilitating their application to any Mandal Praja Parishad or the Zilla Praja Parishad construe these provisions in such manner, without affecting the substance, as may be necessary or proper in regard to the matter before the Court, Tribunal or Authority.
