Section 144(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)Any Municipal Officer or servant who shall acquire by himself or his partner any share or interest in any contract or employment as aforesaid shall cease to be a Municipal Officer or servant and his office shall become vacant.Explanation. - Nothing in this section shall apply to any such share or interest in any contract or employment with, by or on behalf of the Corporation as in clause (h) of section 22 it is permissible for a [Member] [['Throughout the ActFor Substituted
