Section 17(2) in Telangana Municipal Corporations Act, 1994
(2)The State Election Commission shall cause elections to be held to the Corporation within one year from the date of its constitution and the newly elected members shall enter upon office on such date as may be specified by the Government in this behalf, by a notification in the [Telangana] [Adapted in G.O.Ms.No.143, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] Gazette.
