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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(2) in Telangana District Boards Act, 1955

(2)Every subsequent general election for the purposes of this Act shall be held by the Collector within three months before the expiry of the term of office of the members of the Board as specified in section 34, on such day or days, as the Government shall fix in this behalf.