Section 203(iii) in Telangana District Boards Act, 1955
(iii)that any power or function vested in a Board under this Act as well as in a Panchayat or class of Panchayats generally under that Act, shall be exercised or performed exclusively either by the Board or by the Panchayat or class of Panchayats generally within the area under its or their respective jurisdiction.
