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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Telangana - Subsection

Section 41(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)[ For the purpose of listing the names under subsection (1), the candidates shall be classified as follows, namely:-
(i)candidates of recognised political parties;
(ii)candidates of registered political parties;
(iii)other candidates.