Section 113(2) in Telangana Panchayat Raj Act, 2018
(2)The owner or developer of any agricultural land who intends to make a layout to utilize or sell such land for building purposes shall make an application to the Gram Panchayat duly submitting a copy to the Technical Sanction Authority, only after conversion of agricultural land to non-agriculture use under the Telangana Agricultural Land (Conversion for Non-agricultural Purposes) Act, 2006, (Act 3 of 2006) from the competent authority under the said Act.
