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Telangana High Court: Barring People with over Two Children From Polls Violates No Fundamental Right - (03 Nov 2025)

ELECTION

Telangana HC dismissed a plea challenging Section 21(3) of the Telangana Panchayat Raj Act, 2018, which bars those with more than two children from contesting panchayat elections. The Court held that this restriction does not violate the fundamental right to practice any profession or occupation.

Tags : FUNDAMENTAL RIGHT   TELANGANA PANCHAYAT RAJ ACT   ELECTIONS  

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