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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(2)(d) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(d)where a list of contesting candidates had been published under sub-rule (1) of rule 14 before the adjournment of the poll, the Returning Officer shall again prepare and publish a fresh list of contesting candidates under the aforesaid rule so as to include the name of the candidate who has been validly nominated.