Section 87(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)If at a general election or by-election no [Member] ['Throughout the Act For Substituted 1. Councillor Member 2. Councillors; Members 3. Division; Ward 4. Divisions; Wards 5. Constituency; Ward 6. Constituencies; Wards']vide Act No.17 of 1994.] is elected, a fresh election shall be held on such date as the [State Election Commissioner] [Substituted by Act No.25 of 1995.] may fix in this behalf.
