Section 5(6) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(6)Any person removed under sub-section (5) from the office of Chairman or Vice-Chairman shall be ineligible for [nomination] [Substituted by Act No.5 of 2015.] to either of the said offices, until the date of next reconstitution of the market committee under subsection (1) of section 6.
