Section 23D in Greater Hyderabad Municipal Corporation Act, 1955
23D. [ Authority to decide questions of disqualifications of [Member] [Sections 23A to 23D inserted by Act No.9 of 1987 and sections 23A to 23C omitted by Act No.17 of 1990.] and Mayor.
(1)Where an allegation is made by any voter or authority to the Commissioner in writing that any person who is elected as a [Member] [['Throughout the ActFor Substituted
