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 13] [Entire Act]

State of Telangana - Subsection

Section 13(1) in Telangana District Boards Act, 1955

(1)Subject to the provisions of this Act, a person who is enrolled in the list of voters of any constituency within a district, shall be qualified to be elected as a member for any of the constituencies in the district.