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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Telangana - Subsection

Section 94(2) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(2)On such application being made, the returning officer shall, subject to such general or special guidelines, as may be issued by the Election Commission, decide the matter and may allow the application in whole or in part or may reject in whole, if it appears to him to be frivolous or unreasonable.