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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(2)(i) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(i)that the candidate is ineligible for election as a Member or Sarpanch of Gram Panchayat, Member of Mandal Praja Parishad and Member of Zilla Praja Parishad under Sections 19, 20, 21, 22, 23, 24, 150, 151, 179 & 180 of the Act; or