Section 53(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)The State Election Commission shall, on the receipt of a report from the Returning Officer under sub-section (1), call upon the recognized or registered political party, as the case may be, whose candidate has died, to nominate another candidate for the said poll within seven days of issue of such notice to such recognized or registered political party and the provisions of sections 33 to 41 shall, so far as may be, apply in relation to such nomination as they would apply to other nominations:Provided that no person who has given a notice of withdrawal of his candidature under sub-section (1) of section 40 before the adjoumment of the poll shall be ineligible for being nominated as a candidate for the election after such adjournment.
