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State of Telangana - Section

Section 92 in Telangana Panchayat Raj Act, 2018

92. Removal of encroachment.

- The Gram Panchayat may require the owner or occupier of any building to remove or alter any projection, encroachment or obstruction other than a door, gate, bar or ground floor window, situated against or in front of such building and in or over any public road vested in such Gram Panchayat.