Section 87 in Greater Hyderabad Municipal Corporation Act, 1955
87. Procedure when no [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.] is elected.
(1)If at a general election or by-election no [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.] is elected, a fresh election shall be held on such date as the [State Election Commissioner] [Substituted by Act No.25 of 1995.] may fix in this behalf.(2)The term of office of 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.] elected under sub-section (1) shall expire at the time at which it would have expired if he had been elected at the general election or by-election, as the case may be.Proceedings of the Corporation.
