Legal Document View

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
[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Telangana - Subsection

Section 37(1)(b) in Telangana District Boards Act, 1955

(b)on his election as Mayor or Deputy Mayor of a Municipal Corporation, constituted under the [Hyderabad Municipal Corporation Act, 1950] [Repealed by Act No.II of 1956.] or President or Vice-President of a Municipality, constituted under the Hyderabad Municipal and Town Committees Act, 1951 or Chairman or Vice-Chairman of a Mines Board of Health;