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[Cites 0, Cited by 0] [Section 200(2)] [Section 200] [Entire Act]

State of Telangana - Subsection

Section 200(2)(i) in Telangana District Boards Act, 1955

(i)the delimitation of constituencies, under section 7, preparation and publication of list of voters under section 9, mode, time and conduct of election of members, President and Vice-President under sections 11 and 36, the time within which and the manner in which return of election expenses shall be lodged under section 14, the consequences of not lodging such return and the filling of casual vacancies under section 40;