Section 24(2) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(2)As soon as possible, after a notice is published under sub-section (3) of Section 198 and Rule 5, the Returning Officer shall ascertain in writing from the Collector of the District whether any voter is subject to preventive detention under any law for the time being in force. The Collector shall within five days from the date of receipt of such communication from the Returning Officer forward list of names of any such voters in that Ward/Territorial Constituency, if any, together with their addresses and the particulars about their place of detention to the Returning Officer.
