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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Telangana - Subsection

Section 27(3)(a) in Telangana District Boards Act, 1955

(a)that no such corrupt practice was committed at the election by the candidate or his election agent, and every such corrupt practice was committed contrary to the orders, and without the sanction or connivance, of the candidate or his election agent;