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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(10) in Telangana District Boards Act, 1955

(10)The decision of the District Judge on appeal under this section, and subject only to such decision the decision of the Returning Officer accepting or rejecting the nomination of a candidate shall be final and conclusive and shall not be called in question in any court or tribunal, including the Election Tribunal.