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[Cites 0, Cited by 1] [Section 23(1)] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(1)(d) in Greater Hyderabad Municipal Corporation Act, 1955

(d)absents himself at more than three consecutive meetings of the Corporation unless leave so to absent himself, which shall not exceed six months, had been granted by the Corporation or absents himself for over six consecutive months from meetings of the Corporation: