Section 127(1) in Telangana Panchayat Raj Act, 2018
(1)The Gram Panchayat may require the Village- Level Functionaries of all Departments specified in Schedule-VII having jurisdiction over the Gram Panchayat to furnish information on any matter falling within such categories as may be prescribed in respect of villages within its jurisdiction or any part thereof or any person or property therein and such Village-Level Functionaries of all Departments shall comply with such order.
