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State of Telangana - Section

Section 212 in Telangana Panchayat Raj Act, 2018

212. Penalty for illegal hiring or procuring of conveyance at elections.

- If any person is guilty of any such corrupt practices as specified in sub-section (9) of section 211 or in connection with an election he shall be punishable with imprisonment for a term, which may extend to three months and with fine, which may extend to three thousand rupees.