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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)is of unsound mind and stands so declared by a competent Court, a deaf-mute or a leper;
(bb)[ already a member or Sarpanch of a Gram Panchayat or a member of a Mandal Praja Parishad or Zilla Praja Parishad constituted under the provisions of the [Telangana Panchayat Raj Act, 1994] [Inserted by Act No.5 of 2008.] or a member of a Nagar Panchayat or Municipality constituted under the provisions of the [Telangana] [Adapted by G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] Municipalities Act, 1965;]