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[Cites 0, Cited by 0] [Section 216(2)] [Section 216] [Entire Act]

State of Telangana - Subsection

Section 216(2)(b) in Telangana Panchayat Raj Act, 2018

(b)unless, within a reasonable time after the printing of the document, one copy of the declaration is sent by the printer, together with one copy of the document,-
(i)where it is printed in the capital of the State, to the State Election Commissioner, and
(ii)in any other case, to the District Magistrate of the district in which it is printed.