Section 24 in Greater Hyderabad Municipal Corporation Act, 1955
24. Notification to call upon [wards] ['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.].
- For the purpose of holding elections under this Act the [State Election Commissioner] [Substituted by Act No.25 of 1995.] shall by one or more notifications published in the *Telangana Gazette, [ ***] [Omitted by Act No.25 of 1995.] call upon all the [wards] [['Throughout the ActFor Substituted
