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[Cites 0, Cited by 1] [Section 136] [Entire Act]

State of Telangana - Subsection

Section 136(3) in Telangana Panchayat Raj Act, 2018

(3)The Government, or as the case may be, an officer authorized by the Government, shall appoint a special officer or a person-in-charge or a committee of persons-incharge to a Gram Panchayat, if for any reason, the process of election to such Gram Panchayat is not completed.