Section 673A(4) in Greater Hyderabad Municipal Corporation Act, 1955
(4)Where a person ceases to hold office under subsection (2) the Commissioner shall report the same to the Corporation at its next meeting and on application of such person made within thirty days of the date on which he has ceased to be a [Member] [Substituted by Act No.25 of 1995 and again substituted by Act No.14 of 2008.] under that sub-section the Corporation may grant him further time which shall not be less than three months for making the oath or affirmation and if he makes the oath or affirmation within the time so granted, he shall, notwithstanding anything in the foregoing sub-sections, continue to hold the office.]Legal Proceedings.
