Section 44 in Greater Hyderabad Municipal Corporation Act, 1955
44. Disqualification for being an election agent.
- No person shall be appointed an election agent who is disqualified from being a [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.] under section 22.
