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State of Telangana - Section

Section 10 in Telangana Panchayat Raj Act, 2018

10. Division of wards.

- For the purpose of electing members to a Gram Panchayat, the Commissioner shall, subject to such rules as may be prescribed divide the village into as many wards as there are seats, determined under section 7, on a territorial basis in such a manner that all wards shall have, as far as practicable, equal number of voters and allot not more than one seat for each ward.