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State of Telangana - Section

Section 72 in Telangana Panchayat Raj Act, 2018

72. Election expenses to be borne by the Government.

- The cost of the preparation and revision of the electoral roll, the cost of the election expenses, including the conduct of elections to the Gram Panchayat and the cost of maintenance of election establishment employed in connection therewith, shall be borne by the Government.