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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(3)(b) in Telangana District Boards Act, 1955

(b)send to the District Judge a copy of each of the notices, the intimation referred to in clause (a) and the list of validly nominated candidates.