Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 77] [Entire Act] State of Telangana - Subsection Section 77(c) in Greater Hyderabad Municipal Corporation Act, 1955 (c)declaring the election of the returned candidate to be void and the petitioner or any other candidate to have been duly elected;or
