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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Telangana - Subsection

Section 215(1) in Telangana Panchayat Raj Act, 2018

(1)Any person who at a public meeting to which this section applies, acts or incites others to act in a disorderly manner for the purpose of preventing the transaction of the business for which the meeting was called together, shall be punishable with imprisonment which may extend to six months or with fine which may extend to two thousand rupees.