Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 23D] [Entire Act] State of Telangana - Subsection Section 23D(1) in Greater Hyderabad Municipal Corporation Act, 1955 (1)Where an allegation is made by any voter or authority to the Commissioner in writing that any person who is elected as a [Member] [['Throughout the ActFor Substituted
