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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Telangana - Subsection

Section 49(1) in Telangana Town-Planning Act, 1920

(1)A trustee removed under clause (a) or clause (c) of sub-section (1) of section 48, or under sub-section (2) of that section, shall not be eligible for further election or nomination for a period of three years from the date of his removal.