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[Cites 0, Cited by 0] [Section 43(5)] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(5)(xiii) in Telangana Panchayat Raj Act, 2018

(xiii)be responsible for the safety and maintenance of the records of the Gram Panchayat and shall computerize all statutory records; and update the same on weekly basis, in the Panchayat Raj website;