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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Telangana - Subsection

Section 73(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)shall set forth full particulars of any corrupt or illegal practice that the petitioner alleges, including as full a statement as possible of the names of the parties alleged to have committed such corrupt or illegal practice and the date and place of the commission of each such practice; and