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State of Telangana - Section

Section 74 in Greater Hyderabad Municipal Corporation Act, 1955

74. Relief that may be claimed by the Petitioner.

- A petitioner may claim any one of the following declarations:-
(a)that the election of the returned candidate is void;
(b)that the election of the returned candidate is void and that he himself or any other candidate has been duly elected;
(c)that the election as a whole is viod.