Section 7(4) in Greater Hyderabad Municipal Corporation Act, 1955
(4)No casual election shall be held to a Municipal Corporation within six months before the date on which the term of office of its members expires by efflux of time.] [For sub-section (2) with proviso, sub-sections (2) to (4) substituted by Act No.28 of 2005.]Qualifications and Disqualifications of Voters.
