Section 56 in Greater Hyderabad Municipal Corporation Act, 1955
56. [ Eligibility of members of Scheduled Castes, [Scheduled Tribes, or the Backward Classes] [Section 56 substituted with marginal heading by Act No.17 of 1979.] and Women to nonreserved seats.
- For the removal of doubts, it is hereby clarified that nothing in this Act shall be deemed to prevent members of the Scheduled Castes [Scheduled Tribes, or the Backward Classes] [Substituted including marginal heading by Act No.33 of 1986.] or Women for whom seats are reserved from standing for election to the non-reserved seats in the Corporation.]
