Section 92 in Greater Hyderabad Municipal Corporation Act, 1955
92. Resignations.
(1)The Mayor may resign his office by giving notice in writing to the Corporation; the Deputy Mayor may resign his office by giving notice in writing to the Mayor. Such resignation shall take effect in the case of Mayor from the date on which it is accepted by the Corporation and in the case of the Deputy Mayor, by the Mayor.(2)Any [Member] [['Throughout the ActFor Substituted
