Section 8 in Greater Hyderabad Municipal Corporation Act, 1955
8. [ Division of Corporation into [wards] [Section 8 substituted with marginal heading by Act No.5 of 1969.] etc., for the purpose of election of [Member] ['Throughout the Act For Substituted 1. Councillor Member 2. Councillors; Members 3. Division; Ward 4. Divisions; Wards 5. Constituency; Ward 6. Constituencies; Wards']vide Act No.17 of 1994.].
- [(1) For the purpose of election of members of the Corporation, the Government shall, by notification in the *Telangana Gazette, divide the City into as many wards as the number of members notified under sub-section (1) of section 5 in such manner as may be prescribed:] [Substituted (for sub-section (1) and the proviso) by Act No.13 of 2008.](2)[ ***] [Omitted by Act No.13 of 2008.](3)Where a notification issued under sub-section (1) results in the material alteration of the existing [Member] [['Throughout the ActFor Substituted
