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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Telangana - Subsection

Section 40(2) in Telangana Panchayat Raj Act, 2018

(2)Every member shall have the right to move resolutions and to interpellate the Gram Panchayat on matters connected with the administration of the Gram Panchayat, subject to such rules as may be prescribed.