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[Cites 0, Cited by 0] [Section 231(2)] [Section 231] [Entire Act]

State of Telangana - Subsection

Section 231(2)(a) in Telangana Panchayat Raj Act, 2018

(a)direct that the counting of votes shall be stopped, declare the poll at that polling station to be void, appoint a day and fix the hours, for taking a fresh poll at that polling station and notify the date so appointed and hours so fixed in the manner as it may deem fit; or