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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)Every person nominated as a candidate at an election may [in such manner as may be prescribed] [Substituted by Act No.15 of 1975.] appoint in writing some other person to be his election agent.