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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Telangana - Subsection

Section 8A(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)A person shall be disqualified for being nominated as a member of the Ward Committee or to continue as such member, if under the provisions of the Act, for the time being in force, he would be disqualified for being elected as a member of a Municipal Corporation.