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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Telangana - Subsection

Section 32(1)(c) in Telangana Panchayat Raj Act, 2018

(c)incur contingent expenditure up to such limit as may be fixed by the Government from time to time and authorize payment and refunds with the approval of Gram Panchayat;