Section 26(1)(a) in Telangana District Boards Act, 1955

[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Telangana - Subsection

Section 26(1)(a) in Telangana District Boards Act, 1955

(a)Where any charge is made in the petition of any corrupt or illegal practice having been committed at the election, recording-

(i)a finding whether any corrupt or illegal practice has or has not been proved to have been committed by, or with the connivance of, any candidate or his agent at the election, and the nature of that corrupt or illegal practice; and

(ii)the names of all persons, if any, who have been proved at the trial to have been guilty of any corrupt or illegal practice and the nature of that practice, together with any such recommendations as the Tribunal may think proper to make for the exemption of any persons from any disqualifications which they may have incurred in this connection under rules made under section 200; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Telangana - Subsection

Section 26(1)(a) in Telangana District Boards Act, 1955