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

State of Telangana - Subsection

Section 145(2) in Telangana Panchayat Raj Act, 2018

(2)For purposes of preparation and publication of the electoral roll for the elections to the office of member under this section, the provisions of sections 11 and 12 shall, mutatis mutandis apply, subject to such rules as may be made in this behalf.