Section 151(2) in Telangana Panchayat Raj Act, 2018
(2)The provisions of sections 20, 21, 22, 23, 24, 25, 26 and 27 shall apply to a member of the Mandal Praja Parishad as they apply to a member of the Gram Panchayat subject to the variations that for the expression "Gram Panchayat", "Panchayat Secretary", "Sarpanch", "Upa- Sarpanch" and "District Panchayat Officer", the expressions "Mandal Praja Parishad", "Mandal Parishad Development Officer", "President", Vice-President", and "Chief Executive Officer" shall respectively be substituted:Provided that nothing in clause (d) of section 25 shall apply to a member of the Mandal Praja Parishad specified in clause (ii), clause (iii), clause (iv) and clause (v) of subsection (1) of section 143.
