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[Cites 0, Cited by 0] [Section 289(1)] [Section 289] [Entire Act]

State of Telangana - Subsection

Section 289(1)(c) in Telangana Panchayat Raj Act, 2018

(c)failing to comply with any direction lawfully given to him, or any requisition lawfully made upon him under or in pursuance of any of the said provision, shall be punishable with fine which may extend to the amount mentioned in that behalf in the fourth column of the said Schedule.