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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Telangana - Subsection

Section 120(1) in Telangana Panchayat Raj Act, 2018

(1)Every license and permission granted under this Act or any rule or bye-law made under this Act shall specify the period, if any, for which, and the restrictions, limitations and conditions subject to which the same is granted and shall be signed by the Sarpanch or by some person duly authorized by him in this behalf.