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[Cites 0, Cited by 0] [Section 290(1)] [Section 290] [Entire Act]

State of Telangana - Subsection

Section 290(1)(ii) in Telangana Panchayat Raj Act, 2018

(ii)in the case of person, who was the Upa-Sarpanch also within a period of thirty days on demand by the Sarpanch shall be punishable with imprisonment which may extend upto six months or with fine not exceeding five thousand rupees or with both, for every such offence.