Section 20(4) in Greater Hyderabad Municipal Corporation Act, 1955
(4)Any disqualification under sub-sections (1), (2) and (3) may be removed by Government for reasons to be recorded in writing:Provided that any removal of disqualification under this sub-section shall not qualify a person to vote or to be elected as a councillor in any by-election held during the period for which, but for such disqualification he would have been continued as a Councillor. Disqualification for voting.
