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 16] [Entire Act] State of Telangana - Section Section 242 in Telangana Panchayat Raj Act, 2018 242. Election Petitions. - No election held under this Act shall be called in question except by an election petition presented to such authority and in accordance with such rules as may be made in this behalf.
