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[Cites 0, Cited by 0] [Section 142(3)] [Section 142] [Entire Act]

State of Telangana - Subsection

Section 142(3)(i) in Telangana Panchayat Raj Act, 2018

(i)in case the residuary part of the Mandal is viable for the constitution of a separate Mandal Praja Parishad, such residuary part shall be re-delimited into a separate Mandal under the Telangana Districts (Formation) Act, 1974 and a Mandal Praja Parishad shall be constituted for such newly formed Mandal and that portion of the Mandal prior to its re-delimitation which is included in the neighbouring Municipality or Municipal Corporation shall be included in an adjoining Mandal which forms part of such Municipality or Municipal Corporation; or