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[Cites 0, Cited by 0] [Section 147(9)] [Section 147] [Entire Act]

State of Telangana - Subsection

Section 147(9)(b) in Telangana Panchayat Raj Act, 2018

(b)candidates elected from any of the Territorial Constituencies shall be eligible to contest for the office of the President, provided such candidate belongs to the same category for which the office is reserved and though not elected from a reserved Territorial constituency;