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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)is or becomes subject to any of the disqualifications specified in section 22;
(aa)[ is elected to a Ward/Office reserved for Scheduled Castes or Scheduled Tribes or Backward Classes, and subsequently the community certificate on the basis of which he is elected is cancelled under section 5 of [the Telangana (Scheduled Castes, Scheduled Tribes and Backward Classes)] [Inserted by Act No.28 of 2005.] Regulation of Issue of Community Certificates Act, 1993 (Act 16 of 1993.);]