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State of Telangana - Section

Section 122 in Telangana Panchayat Raj Act, 2018

122. Appeal from the order of Gram Panchayat.

- In any case in which no time is fixed by the foregoing provisions of this Act for the presentation of an appeal allowed thereunder, such appeal shall, subject to the provisions of section 6 of the Limitation Act, 1963, (Central Act 36 of 1963) be presented within thirty days after the date of receipt of the orders from which the appeal is preferred.