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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Telangana - Subsection

Section 51(17) in Telangana Panchayat Raj Act, 2018

(17)The Higher Authority shall in turn, submit a report to the District Collector, on the lapses pointed out by the Inspecting Authority and the report of the Sarpanch and Panchayat Secretary, on the same.The District Collector shall take immediate action on the lapses reported, if any, where the explanation is not satisfactory.