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[Cites 0, Cited by 2] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)[ Every casual vacancy in the office of an elected member of a Municipal Corporation shall be reported by the Commissioner to the State Election Commission within fifteen days from the date of occurrence of such vacancy and shall be filled within four months from that date.