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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Telangana - Subsection

Section 62(3) in Telangana Panchayat Raj Act, 2018

(3)The Gram Panchayat shall have power, subject to such restrictions and control as may be prescribed, to regulate the use of any other porambokes which is at the disposal of the Government, if the Gram Panchayat is authorized in that behalf by an order of the Government.