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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)one who has been sentenced by any Court to imprisonment or for an offence involving moral turpitude [***] [Omitted by Act No.1 of 1995.] such sentence not having been subsequently reversed or quashed, or to death, such sentence having been subsequently commuted or altered to transportation or imprisonment: