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 0] [Entire Act] State of Telangana - Section Section 102 in Greater Hyderabad Municipal Corporation Act, 1955 102. Proceedings of Corporation etc., not vitiated by disqualification, etc., of members thereof. - No disqualification of, or defect in the election or appointment of any person acting as a [Member] [['Throughout the ActFor Substituted
