Section 251(3) in Telangana Panchayat Raj Act, 2018
(3)The Commission shall be deemed to be a Civil Court for the purposes of sections 345 (1) and 346 of the Code of Criminal Procedure, 1973, (Central Act No.2 of 1974).Explanation. - For the purposes of enforcing the attendance of witnesses, the local limits of the Commission's jurisdiction shall be the limits of the territory of the State of Telangana.
