Section 11(2)(iii) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

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State of Telangana - Subsection

Section 11(2)(iii) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(iii)that the name of the proposer is not registered in the electoral roll of the Gram Panchayat in the case of Sarpanch, in the electoral roll of the concerned ward in the case of Member, Gram Panchayat and in the electoral roll of the concerned territorial constituency in the case of Member, Mandal Praja Parishad and Member, Zilla Praja Parishad; or

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State of Telangana - Subsection

Section 11(2)(iii) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018