Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 10 in Telangana District Boards Act, 1955

10. Effect of possessing qualification in more than one constituency.

- If a person possesses qualifications to vote in more than one constituency, he shall within a prescribed time declare the constituency in which he proposes to vote and in the event of his failure to make such declaration within the prescribed time, he shall be entitled to vote only in anyone of the constituencies.