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[Cites 0, Cited by 0] [Section 279(5)] [Section 279] [Entire Act]

State of Telangana - Subsection

Section 279(5)(c) in Telangana Panchayat Raj Act, 2018

(c)The State Election Commission may appoint such number of additional, joint, deputy or assistant election authorities, as it thinks fit to exercise such powers and perform such functions as are assigned by the State Election Commission.