Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 55] [Entire Act] State of Telangana - Subsection Section 55(3) in Telangana Panchayat Raj Act, 2018 (3)No order of resumption under clause (b) of subsection (1) or of revocation under sub-section (2), shall be passed unless the Gram Panchayat has had an opportunity of making its representation.
