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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(1)(ii) in Telangana Panchayat Raj Act, 2018

(ii)with the approval of, or on the direction of the Sarpanch arrange for such meetings. If the Panchayat Secretary fails to discharge the above duties, he shall be liable for disciplinary action under the relevant rules.