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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(3) in Telangana District Boards Act, 1955

(3)If for any reason the list of voters for any constituency is in any year not finally published in the prescribed manner before the 1st day of October, then, until the day on which it is so published, the list of voters which was in force immediately before the said 1st day of October shall continue in force as the list of voters for that constituency.