Section 67 in Greater Hyderabad Municipal Corporation Act, 1955
67. Prohibition of simultaneous representation.
(1)If a person is elected by more than one [Member] ['Throughout the Act For Substituted 1. Councillor Member 2. Councillors; Members 3. Division; Ward 4. Divisions; Wards 5. Constituency; Ward 6. Constituencies; Wards']vide Act No.17 of 1994.] he shall, by notice in writing signed by him and delivered to the Commissioner within the prescribed time, choose any one of the [wards] [['Throughout the ActFor Substituted
