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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Telangana - Subsection

Section 27(2)(a) in Telangana District Boards Act, 1955

(a)that the election of a returned candidate has been procured or induced, or the result of the election has been materially affected, by any corrupt or illegal practice; or