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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(2)(c) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(c)The State Election Commission shall, on receipt of a report from the Returning Officer under clause (b) of sub-rule (2), call upon the recognized or registered political party with a reserved symbol as the case may be, whose candidate has died, to nominate another candidate for the said poll within seven days of issue of such notice to such recognized or registered political party and the provisions of Section 198 and Rules 4 to 14 shall, so far as may be, apply in relation to such nomination as they would apply to other nominations;