Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Telangana - Subsection Section 9(4) in Telangana District Boards Act, 1955 (4)A person shall not be entitled to vote at an election unless he is enrolled in the list of voters at the time in operation for the constituency for which the election is held.
