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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(2) in Telangana District Boards Act, 1955

(2)If at such fresh election no member is elected, the Government shall appoint a person or persons to fill the vacancy or vacancies. The person or persons so appointed shall be deemed to be elected members for the purpose of this Act.