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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(1) in Telangana District Boards Act, 1955

(1)If at a general election or a bye-election to a Board held under section 11 no member is elected, a fresh election shall be held, as soon as may be, on such date as the Government may fix in this behalf.