Section 21A in Greater Hyderabad Municipal Corporation Act, 1955
21A. [ General disqualification. [Section 21A & 21B inserted with marginal headings by Act No.17 of 1994.]
- A person shall be dis-qualified for being chosen as, or for being a member of a Corporation if he is otherwise disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the State concerned:Provided that no person shall be disqualified on the ground that he is less than twenty five years of age, if he has attained the age of twenty one years.
