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] [Entire Act] State of Telangana - Section Section 150 in Telangana Panchayat Raj Act, 2018 150. Qualification of candidates for election. - No person shall be eligible for election as member of a Mandal Praja Parishad unless his name appears in the electoral roll of the Mandal Praja Parishad concerned and he has completed the age of twenty-one years.
