Section 15(3) in Telangana District Boards Act, 1955
(3)If one or more notices has or have been received in accordance with the proviso to sub-section (2), the Returning Officer shall, immediately, after the expiry of the time mentioned in that proviso-(a)publish the notices by affixing to his notice Board one copy of each of the notices together with an intimation in the prescribed form that the hearing of the appeals, if any, presented in pursuance of those notices will commence before the District Judge on the tenth day after the date of such publication; and(b)send to the District Judge a copy of each of the notices, the intimation referred to in clause (a) and the list of validly nominated candidates.
