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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(2) in Telangana District Boards Act, 1955

(2)The list of voters first prepared under this Act shall come into force immediately upon its final publication in accordance with the rules made under this Act and shall remain in force until the 30th day of September next, and every list of voters subsequently prepared under this Act shall come into force on the 1st day of October of the year for which the list is being prepared and shall remain in force until the 30th day of September next following.