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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(a) in Telangana District Boards Act, 1955

(a)any decision made by the Returning Officer, under the provisions of this Act, shall, in so far as it determines the question between those candidates, be effective also for the purposes of the petition; and