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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Telangana - Subsection

Section 79(2)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)that any corrupt practice has been committed by a returned candidate or his agent or by any other person with the connivance of a returned candidate or his agent;or