Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Telangana - Subsection

Section 37(3) in Telangana Panchayat Raj Act, 2018

(3)Where the Sarpanch has been, removed under subsection (1); or has been intimated under sub-section (2) of the deemed removal under section 33 or 34, he shall not be eligible for election as a member for a period of six years from the date of the removal.