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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Telangana - Subsection

Section 78(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)where any charge is made in the petition of any corrupt or illegal practice having been committed at the election, recording-
(i)a finding whether any corrupt or illegal practice has or has not been proved to have been committed by or with the connivance of any candidate or his agent at the election, and the nature of that corrupt or illegal practice;and
(ii)the names of all persons, if any, who have been proved at the trial to have been guilty of any, corrupt or illegal practice and the nature of that practice, together with any such recommendations as the Tribunal may think proper to make for the exemption of any person from any disqualification which he may have incurred in this connection under section 20 and in respect of any disqualification arising out of failure to lodge return of election expenses with reference to clause (1) of section 22;