Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 94] [Entire Act] State of Telangana - Subsection Section 94(2) in Telangana Panchayat Raj Act, 2018 (2)The Gram Panchayat shall, without any prior notice, demolish such construction, projection which is detrimental to the public health and environment.
