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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Telangana - Subsection

Section 27(1)(b) in Telangana District Boards Act, 1955

(b)that the election has not been a free election by reason that coercion or intimidation has been exercised or resorted to by any particular community, group or section on another community, group or section, to vote or not to vote in any particular way at the election; the Tribunal shall declare the election to be wholly void.