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[Cites 0, Cited by 0] [Section 146(9)] [Section 146] [Entire Act]

State of Telangana - Subsection

Section 146(9)(ii) in Telangana Panchayat Raj Act, 2018

(ii)the expression Revenue Divisional Officer shall include the Sub-Collector or Assistant Collector in-charge of a Revenue Division, for the purposes of this section.