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

State of Telangana - Subsection

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

(c)that the result of the election has been materially affected by the improper reception or refusal of a vote or by the reception of any vote which is void, or by any noncompliance with the provisions of the Constitution or of this Act or of any rules or orders made under this Act or of any other Act or rules relating to election, or by any mistake in the use of any prescribed form;