Section 45(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)In the event of such a revocation or of the death of an election agent whether that event occurs before or during the election or after the election but before the return of candidates election expenses has been lodged in accordance with the provisions of section 68, the candidate may appoint in the prescribed manner another person to be his election agent and when such appointment is made, notice of the appointment shall be given in the prescribed manner to the Returning Officer.
