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[Cites 0, Cited by 0] [Section 178] [Entire Act]

State of Telangana - Subsection

Section 178(ii) in Telangana Panchayat Raj Act, 2018

(ii)a member elected at an ordinary election or a coopted member shall hold office for a term of five years from the date appointed by the State Election Commission for the first meeting of the Zilla Praja Parishad after the said ordinary election.