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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Telangana - Subsection

Section 145(1) in Telangana Panchayat Raj Act, 2018

(1)One member shall be elected to the Mandal Praja Parishad from each territorial constituency specified in section 144 by the method of secret ballot, by the persons who are registered voters in the Mandal Praja Parishad concerned:Provided that a registered voter in the Mandal Praja Parishad shall be entitled to contest from any territorial constituency of the Mandal Praja Parishad.