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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(3) in Telangana District Boards Act, 1955

(3)The term of office of a member elected or appointed under this section shall expire at the time at which it would have expired if he had been elected at the general election or by-election, as the case may be.