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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Telangana - Subsection

Section 18(1) in Telangana Panchayat Raj Act, 2018

(1)If at an ordinary or casual election, no person is elected to fill a vacancy a fresh election shall be held on such day as the officer or authority authorized by the State Election Commissioner in this behalf, may fix.