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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(1)(b) in Telangana Panchayat Raj Act, 2018

(b)for an offence involving moral delinquency shall be disqualified for election as a Member for a period of five years from the date of conviction or where he is sentenced to imprisonment while undergoing sentence and after a period of five years from the date of expiration thereof.