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[Cites 0, Cited by 25] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(3) in Telangana Panchayat Raj Act, 2018

(3)A person having more than two children shall be disqualified for election or for continuing as member:Explanation. - A person having more than two children before thirty first May, 1995 shall not be disqualified so long as the number of children does not increase.