Section 114(6) in Telangana Panchayat Raj Act, 2018
(6)No building permission shall be accorded in any piece of land which is not converted for non-agriculture use by the competent authority under the Telangana Agricultural Land (Conversion for Non-agricultural Purposes) Act, 2006, (Act 3 of 2006). If any deviation is found in this matter, the Gram Panchayat shall be liable for action under this Act.
