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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(3) in Telangana District Boards Act, 1955

(3)Any vacancy in the office of a member of a Board shall be filled at a by-election which shall be fixed by Government to take place, as soon as may be, after the occurrence of the vacancy:Provided that no by-election shall be held to fill a vacancy occurring within three months before the ordinary date of retirement of the members.