Section 66A in Greater Hyderabad Municipal Corporation Act, 1955
66A. [ Date of election of candidate. [Section 66-A inserted with marginal heading by Act No.15 of 1975.]
- For the purposes of this Act, the date on which a candidate is declared to be duly elected by the Returning Officer under the provisions of section 54 or section 65, shall be the date of the election of that candidate.]
