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[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of Telangana - Subsection

Section 197(4) in Telangana Panchayat Raj Act, 2018

(4)On the request of the State Election Commission, the State Government shall place at the disposal of the Commission such staff of the State Government, Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads for the purpose of conduct of elections under this Act.