Section 673A(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)No such [Member] [Substituted by Act No.25 of 1995 and again substituted by Act No.14 of 2008.] shall take his seat at a meeting of the Corporation or do any act as such [Member] [Substituted by Act No.25 of 1995 and again substituted by Act No.14 of 2008.] unless he has made the oath or affirmation as laid down in this section.
