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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(1)(b) in Telangana Municipal Corporations Act, 1994

(b)An ex-officio members specified under clause (ii) or (iii) or (iv) of section 5 shall hold office so long as the continues to be the member of the Legislative Assembly of the State or as the case may be, of either House of the Parliament and the ex-officio members specified under clauses (v) and (vi) of section 5 shall be co-terminus with the elected members.