Section 11(2)(a) in Telangana Panchayat Raj Act, 2018

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State of Telangana - Subsection

Section 11(2)(a) in Telangana Panchayat Raj Act, 2018

(a)shall, unless otherwise directed by the Government, for reasons to be recorded in writing, be revised in the prescribed manner by reference to the qualifying date:-

(i)before each ordinary election; and

(ii)before each casual election to fill a casual vacancy in the office of the Sarpanch and member of a Gram Panchayat; and

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State of Telangana - Subsection

Section 11(2)(a) in Telangana Panchayat Raj Act, 2018