Section 53(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)If a candidate set up by a recognised political party or a candidate set up by a registered political party to whom a symbol is reserved by the State Election Commission,-(a)dies at any time after 10.00 A.M. on the last date for making nominations and his nomination is found valid on scrutiny under section 39; or(b)whose nomination has been found valid on scrutiny under section 39 and who has not withdrawn his candidature under section 40, dies, and in either case, a report of his death is received at any time before the publication of the list of contesting candidates under section 41; or(c)dies as a contesting candidate and a report of his death is received before the commencement of the poll, the Returning Officer shall, upon being satisfied about the fact of the death of the candidate, by order, announce an adjoumment of the poll to a date to be notified later and report the fact to the State Election Commission and to the election authority:Provided that no order for adjourning a poll should be made in a case referred to in clause (a) except after the scrutiny of all the nominations including the nomination of the deceased candidate.
