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[Cites 0, Cited by 0] [Section 679D] [Entire Act]

State of Telangana - Subsection

Section 679D(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)For purposes of reconstitution of a dissolved Corporation under this section, the vacancies in the office of all the elected councillors shall be deemed to be [casual vacancies] [Substituted by Act No.17 of 1994.].