Section 673A(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)Any such [Member] [Substituted by Act No.25 of 1995 and again substituted by Act No.14 of 2008.] who fails to make, within three months from the date on which his term of office commences or at one of the first three meetings held after the said date, whichever is later, the oath or affirmation laid down in sub-section (1), shall cease to hold office and his seat shall be deemed to have become vacant.
