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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(1) in Telangana District Boards Act, 1955

(1)If a person is elected by more than one constituency, he shall by notice in writing, signed by him and delivered to the Collector within the prescribed time, choose any one of the constituencies which he shall serve and the choice shall be final.