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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Telangana - Subsection

Section 144(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)Any person who is directly or indirectly by himself or his partner, or if he belongs to a Joint Hindu Family by any member of the family, has any share or interest in any contract or employment with, by or on behalf of the Corporation other than as a Municipal Officer or servant shall be disqualified for being a Municipal Officer or servant.