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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Telangana - Subsection

Section 92(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)The Mayor may resign his office by giving notice in writing to the Corporation; the Deputy Mayor may resign his office by giving notice in writing to the Mayor. Such resignation shall take effect in the case of Mayor from the date on which it is accepted by the Corporation and in the case of the Deputy Mayor, by the Mayor.