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[Cites 0, Cited by 0] [Section 224] [Entire Act]

State of Telangana - Subsection

Section 224(1) in Telangana Panchayat Raj Act, 2018

(1)If any person to whom this section applies is without reasonable cause guilty of any act or omission in breach of his official duty, he shall be punishable with fine which may extend to two thousand rupees.