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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(2)(a) in Telangana Panchayat Raj (Authority to dispose petitions in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 2018

(a)the Junior Civil Judge, if there is more than one Junior Civil Judge, the Principal Junior Civil Judge having Territorial Jurisdiction over the place in which the office of Gram Panchayat is located, in respect of the election of members, Sarpanchas and Upa-Sarpanchas of Gram Panchayat.