Section 211(5) in Telangana Panchayat Raj Act, 2018
(5)The propagation of the practice or the commission of Sati or its glorification by a candidate or his agent or any other person with the consent of the candidate or his election against for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate.Explanation. - For the propose of this clause, "sati" and "glorification" in relation of Sati shall have the meanings respectively assigned to them in the Commission of Sati (Prevention) Act, 1987, (Central Act No.3 of 1987).
