Section 2(21) in Telangana Panchayat Raj Act, 2018
(21)"Mandal" means such area in a district as may be declared by the Government by notification to be a Mandal under section 3 of the Telangana Districts (Formation) Act, 1974, (Act 7 of 1974) excluding the areas covered under the Telangana Municipalities Act, 1965 and the Municipal Corporations governed by any law relating to Municipal Corporations for the time being in force in the State;
