Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Telangana - Subsection Section 43(2) in Greater Hyderabad Municipal Corporation Act, 1955 (2)When a candidate appoints some person to be his election agent he shall obtain in writing the acceptance by such person of the office of such election agent.
