Section 21 in Greater Hyderabad Municipal Corporation Act, 1955
21. Qualification for being elected as a [Member] ['Throughout the Act For Substituted 1. Councillor Member 2. Councillors; Members 3. Division; Ward 4. Divisions; Wards 5. Constituency; Ward 6. Constituencies; Wards']vide Act No.17 of 1994.].
(1)Subject to the provisions of this Act a person who is registered in any [Member] [['Throughout the ActFor Substituted
