Section 114(4) in Telangana Panchayat Raj Act, 2018
(4)All building permissions other than those specified in sub-section (3) shall be given by the respective Technical Sanction Authority:Provided that the application for the same shall be made to the Gram Panchayat in the prescribed format duly submitting a copy to the Technical Sanction Authority. The Gram Panchayat shall within seven days from the receipt, forward the proposals to the Technical Sanction Authority for technical approval;Provided that if the Gram Panchayat fails to forward the proposal within seven days it shall be deemed to have been forwarded to the Technical Sanction Authority.Provided that if no decision is taken on the application within fifteen days, the official concerned of the Technical Sanction Authority, shall be liable for disciplinary action and a penalty as prescribed.
