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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(1) in Telangana Panchayat Raj Act, 2018

(1)A Panchayat Secretary shall be appointed by the Commissioner, for any Gram Panchayat or for any group of Gram Panchayats which may be notified by him in this behalf:Provided that before notifying a group of Gram Panchayats under this sub-section, the Commissioner shall obtain the approval of the Government.