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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Telangana - Subsection

Section 52(3) in Telangana Panchayat Raj Act, 2018

(3)The Government may, in addition to the matters specified in sub-sections (1) and (2) subject to such rules as may be made in this behalf, entrust the Gram Panchayats with any other duties and functions, in relation to the subjects specified in Schedule-I, from time to time.