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[Cites 0, Cited by 0] [Section 267] [Entire Act]

State of Telangana - Subsection

Section 267(2) in Telangana Panchayat Raj Act, 2018

(2)Where the President or the Vice-President or the Chairperson or Vice-Chairperson is removed under subsection (1), the vacancy shall, subject to the provisions of sub-section (3), be filled as casual vacancies.