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[Cites 0, Cited by 0] [Section 172(3)] [Section 172] [Entire Act]

State of Telangana - Subsection

Section 172(3)(vi) in Telangana Panchayat Raj Act, 2018

(vi)two persons belonging to minorities to be coopted in the prescribed manner by the members specified in clause (i) from among persons who are registered voters in the District and who are not less than twenty one years of age.