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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(10) in Greater Hyderabad Municipal Corporation Act, 1955

(10)Booth capturing by a candidate or his agent or any other person.Explanation. - (1) In this section the expression 'agent' includes an election agent, a polling agent, and any person who is held to have acted as an agent in connection with election with the consent of the candidate.