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[Cites 0, Cited by 0] [Section 200(2)] [Section 200] [Entire Act]

State of Telangana - Subsection

Section 200(2)(ii) in Telangana District Boards Act, 1955

(ii)the decision of doubts and dispute relating to the election of members, the President and the Vice-President, the evidence to be admitted, the procedure to be followed, the powers to be exercised by the Election Tribunal in making inquiries, including power to indemnify witnesses against civil or criminal proceedings, and to enforce orders made in such inquiries;