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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(9) in Telangana Panchayat Raj Act, 2018

(9)The Gram Sabha shall have the right to know about the budgetary provisions, the details of plan outlay, item wise allocation of funds and details of the estimates and cost of materials of works executed or proposed to be executed within the area of the Gram Panchayat.