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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(2) in Telangana Panchayat Raj Act, 2018

(2)Ordinary vacancies in the office of elected members shall be filled at ordinary elections which shall be fixed by the State Election Commission to take place on such day or days before the occurrence of the vacancies, provided such day or days shall not fall beyond three months prior to the occurrence of the vacancies.