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[Cites 0, Cited by 0] [Section 238] [Entire Act]

State of Telangana - Subsection

Section 238(2) in Telangana Panchayat Raj Act, 2018

(2)The Mandal Parishad Development Officer shall submit the copies of election expenditure statements in respect of,
(a)the members of Gram Panchayat and Mandal Parishad directly to the State Election Commission;
(b)the members of Zilla Praja Parishad to the Chief Executive Officer, Zilla Praja Parishad concerned for onward submission to the State Election Commission.
Chapter - IV Miscellaneous Election Matters, Vacation Of Seats And Offices.