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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Telangana - Subsection

Section 88(1)(d) in Telangana Panchayat Raj Act, 2018

(d)where any land or building contains a well, pool, ditch, pond, tank, or any drain, filth or stagnant water which is injurious to health or offensive to the neighbourhood or is otherwise a source of nuisance, to cause the same to be filled up, cleansed or deepened or to cause the water to be removed therefrom or drained off or to take such other action as may be deemed necessary by the Gram Panchayat;