Section 80(3) in Telangana Panchayat Raj Act, 2018
(3)The Gram Panchayat to which an application is made, may, in consultation with the District Health Officer,-(a)grant or refuse a license, or(b)postpone the grant of license, until objections, if any, to the site, considered reasonable by the Gram Panchayat have been removed or any particulars called for by it have been furnished:Provided that the Joint Collector may cancel or modify any order or resolution passed by Gram Panchayat under sub-section (3) by affording an opportunity to the Gram Panchayat to explain the ground therefor.
