Section 53(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

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State of Telangana - Subsection

Section 53(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)whose nomination has been found valid on scrutiny under section 39 and who has not withdrawn his candidature under section 40, dies, and in either case, a report of his death is received at any time before the publication of the list of contesting candidates under section 41; or

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State of Telangana - Subsection

Section 53(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955