Section 20A in Greater Hyderabad Municipal Corporation Act, 1955
20A. [ Disqualification on ground of corrupt practice or election offences. [Sections 20A & 20B inserted with marginal headings by Act No.28 of 2005.]
- Any person who is convicted of any offence punishable under Chapter IX A of the Indian Penal Code, 1860, or any person against whom a finding of having indulged in any corrupt practice is recorded in the verdict in an election petition filed under this Act or any person convicted of an offence punishable under sections 599 to 610, section 610 A and section 611 shall be disqualified for contesting in any election held under this Act, for a period of six years from the date of such conviction or verdict, as the case may be.
