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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Telangana - Subsection

Section 177(3) in Telangana District Boards Act, 1955

(3)Upon publication of such notification, all members of the Board including its President and Vice-President shall forthwith be deemed to have vacated their offices as such and fresh election shall be held in accordance with the provisions of this Act.