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[Cites 0, Cited by 0] [Section 51(3)] [Section 51] [Entire Act]

State of Telangana - Subsection

Section 51(3)(b) in Telangana Panchayat Raj Act, 2018

(b)In particular and without prejudice to the generality of the foregoing provisions, the Government may appoint District Panchayat Officers, Divisional Panchayat Officers, and Extension Officers (PR&RD) and define the territorial jurisdiction of each such officer for the above purpose;