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[Cites 0, Cited by 0] [Section 226(1)] [Section 226] [Entire Act]

State of Telangana - Subsection

Section 226(1)(a) in Telangana Panchayat Raj Act, 2018

(a)seizure of a polling station or a place fixed for the poll by any person or persons making polling authorities surrender the ballot papers or voting machines and doing of any other act which affects the orderly conduct of elections;