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[Cites 0, Cited by 0] [Section 113(3)] [Section 113] [Entire Act]

State of Telangana - Subsection

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

(c)The Technical Sanction Authority, on receipt of letter from the owner or developer complying with the requirements as stated in clause (b) shall, inspect the proposed layout; and
(i)accord final approval within thirty days, if the said requirements have been complied with; or
(ii)reject the layout application within thirty days, in case of non-compliance with the said requirements;