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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Telangana - Subsection

Section 71(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)[***] [Omitted by Act No.15 of 1975.] No election held under this Act shall be called in question except by an election petition which shall be presented in such manner as may be prescribed.