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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(1)(g) in Greater Hyderabad Municipal Corporation Act, 1955

(g)having been a legal practitioner he has been dismissed or is under suspension by order of the High Court on any of the following grounds; the disqualification in the latter case being operative during the period of suspension:-
(i)a criminal offence implying a moral defect of character,
(ii)being guilty of fraudulent conduct;