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[Cites 0, Cited by 0] [Section 286(2)] [Section 286] [Entire Act]

State of Telangana - Subsection

Section 286(2)(xix) in Telangana Panchayat Raj Act, 2018

(xix)as to the disposal of household and farm yard, waste yard, waste in the village, the acquisition of land by the Gram Panchayat for laying plots, for digging pits in which such waste may be thrown, the assignment of any of those plots to persons in the village and the conditions subject to which such assignment may be made including the rent to be charged;