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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(1) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(1)On the expiry of the time allowed for withdrawal of candidature under Rule 13, the Returning Officer shall prepare in Telugu language in Form IX a list of persons whose nominations have not been rejected and who have not withdrawn their candidature and publish it on the notice board of his office forthwith whether or not it is a public holiday. The list shall contain the names of the candidates in alphabetical order in Telugu and shall describe them as in their nomination paper.