Section 120(4) in Telangana Panchayat Raj Act, 2018
(4)Subject to the special provisions regarding private markets, any license or permission granted under this Act or any rule or bye-law made thereunder, it may at any time, after giving the persons concerned an opportunity of making a representation be suspended or revoked by the Gram Panchayat, if any of the restrictions, limitations or conditions laid down in respect thereof is evaded or infringed by the grantee, or if the grantee is convicted of a breach of any of the provisions of this Act, or of any rule, bye-law or regulation made under it, in any matter to which such license or permission relates or if the grantee has obtained the same by misrepresentation or fraud.
