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 22 in Telangana District Boards Act, 1955 22. Parties to the petition. - A petitioner shall join as respondents to his petition all the candidates who were duly nominated at the election other than himself if he was so nominated.
