Section 43 in Greater Hyderabad Municipal Corporation Act, 1955
43. Appointment of election agents.
(1)Every person nominated as a candidate at an election may [in such manner as may be prescribed] [Substituted by Act No.15 of 1975.] appoint in writing some other person to be his election agent.(2)When a candidate appoints some person to be his election agent he shall obtain in writing the acceptance by such person of the office of such election agent.
