Section 113(3)(d) in Telangana Panchayat Raj Act, 2018

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State of Telangana - Subsection

Section 113(3)(d) in Telangana Panchayat Raj Act, 2018

(d)The Gram Panchayat on receipt of the communication from the Technical Sanction Authority shall, within seven days,-

(i)accord approval; or

(ii)inform the owner or developer the rejection of application in the manner prescribed.