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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Telangana - Subsection

Section 103(3) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(3)The Mandal Parishad Development Officer immediately on the expiry of forty five days from the date of declaration of the results of elections shall submit the copies of election expenditure statements in respect of the members of Zilla Praja Parishad to the Chief Executive Officer of Zilla Praja Parishad concerned for onward transmission to the State Election Commission.