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 233] [Entire Act] State of Telangana - Subsection Section 233(e) in Greater Hyderabad Municipal Corporation Act, 1955 (e)a vacancy which has continued during the whole of the month of February shall be deemed to have continued for not less than thirty consecutive days.
