Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(3) in Telangana District Boards Act, 1955

(3)If the candidate does not make the choice referred to in sub-section (1) of this section, the election of such person shall be void and all constituencies concerned shall be called upon to elect another person or persons.