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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)Every general election requisite for the purpose of this Act shall be held [***] [The words 'by the Commissioner' omitted by Act No.25 of 1995.] in the manner prescribed, within three months before the day for retirement of the Councillors as specified in section 6.