Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 74] [Entire Act] State of Telangana - Subsection Section 74(b) in Greater Hyderabad Municipal Corporation Act, 1955 (b)that the election of the returned candidate is void and that he himself or any other candidate has been duly elected;
