Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Telangana - Section Section 20 in Telangana District Boards Act, 1955 20. Election petition. - No election shall be called in question except by an election petition which shall contain such matters, claim such relief and be presented in such manner as may be prescribed.
