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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(1)(a) in Telangana Panchayat Raj Act, 2018

(a)for every village which has been specified in Schedule VIII, on and from the date following the date on which the present term of the elected body of the existing Gram Panchayat corresponding to the areas covered by such village expires;