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[Cites 0, Cited by 0] [Section 51(6)] [Section 51] [Entire Act]

State of Telangana - Subsection

Section 51(6)(c) in Telangana Panchayat Raj Act, 2018

(c)the office of any Gram Panchayat and any records, registers of other documents kept therein; Gram Panchayats and their Sarpanches, Panchayat Secretaries and employees shall be bound to afford to the officers and persons aforesaid, such access, at all reasonable times, to Gram Panchayat property or premises, and all documents as may, in the opinion of such officers or persons, subject to such rules as may be prescribed be necessary to enable them to discharge their duties under this section.