Section 8(4) in Telangana District Boards Act, 1955
(4)A person who possess the requisite residence qualification under this section shall not by reason of such qualification, be entitled to have his name entered in the list for a constituency, if the place of residence of such person during the period referred to in sub-section (2) is within the limits of a Municipal Corporation or a City or Town Municipality, or a Cantonment or a Mines Board of Health comprised in such constituency, unless such person possesses the requisite taxation qualification.
