Section 90A in Greater Hyderabad Municipal Corporation Act, 1955
90A. [ Resolution of disputes relating to cessation for disobedience of party whip. [Inserted with marginal heading by Act No.5 of 2008.]
- Where a member ceased to hold office for disobedience of the party whip, he may apply to the District Court having jurisdiction over the area in which the office of Corporation is siturated, for a decision.]
