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State of Telangana - Section

Section 234 in Telangana Panchayat Raj Act, 2018

234. Penalty for offences not otherwise provided for.

- Whoever does any act in contravention of any of the provisions of this Act or of any rule, notification or order made, issued or passed thereunder and not otherwise provided for in this Act shall, on conviction, be punished with imprisonment which may extend to two years and with fine which may extend to two thousand rupees.