Section 12(2)(a) in Greater Hyderabad Municipal Corporation Act, 1955

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State of Telangana - Subsection

Section 12(2)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)shall be prepared and published in the prescribed manner by reference to the qualifying date,-

(i)before each ordinary election;and

(ii)before each casual election to fill a casual vacancy in the office of the [Member of the Corporation];and