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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(10) in Greater Hyderabad Municipal Corporation Act, 1955

(10)'[Member] [Substituted vide Act No.17 of 1994.]' means a person who is duly elected or deemed to be duly elected as a [Member] [Substituted vide Act No.17 of 1994.] of the Corporation under this Act;