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[Cites 0, Cited by 0] [Section 231(2)] [Section 231] [Entire Act]

State of Telangana - Subsection

Section 231(2)(b) in Telangana Panchayat Raj Act, 2018

(b)if satisfied that the result of a fresh poll at that station will not, in anyway, affect the result of the election, issue such directions to the Returning Officer as it may deem proper for the resumption and completion of the counting and for the further conduct and completion of the election in relation to which the votes have been counted.