Section 265(2) in Telangana Panchayat Raj Act, 2018
(2)If such function or duty is not performed or discharged by any authority aforesaid within the period so fixed, the Government may appoint some person to perform that function or discharge that duty and may direct that the expense incurred in that regard shall be paid by the person having the custody of the Mandal Praja Parishad Fund or the Zilla Praja Parishad Fund, as the case may be, in priority to any other charges against such fund except charges for the service of authorized loans.
