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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(9) in Telangana Panchayat Raj Act, 2018

(9)The Panchayat Secretary shall discharge all the duties and perform all the functions specifically conferred or imposed on him by or under this Act and subject to all restrictions and conditions imposed by or under this Act, be responsible for the due fulfillment of the purpose thereof.