Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Telangana - Subsection

Section 52(1) in Telangana Panchayat Raj Act, 2018

(1)Subject to the provisions of this Act and the rules made thereunder, the Gram Panchayat shall primarily be responsible for the following:-
(a)Maintenance of proper sanitation;
(b)Maintenance of different plantations;
(c)Maintenance of street lights;
(d)Collection of taxes and non-taxes.