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State of Telangana - Section

Section 202 in Telangana Panchayat Raj Act, 2018

202. Voter Identity Cards.

- With a view to prevent impersonation of electors, provision may be made by rules made under this Act, for the production before the Presiding Officer of a polling station by every such elector, of his identity card before the delivery of a ballot paper or ballot papers to him, if under the rules made in that behalf under the Registration of Electors Rules, 1960 made under the Representation of the People Act, 1950, (Central Act 43 of 1950) electors of the Legislative Assembly Constituency or Constituencies in which the Gram Panchayat, Mandal Praja Parishad Territorial Constituency or Zilla Praja Parishad Territorial Constituency, as the case may be, is situated, have been supplied with identity cards with or without their respective photographs attached thereto.