Section 57 in Greater Hyderabad Municipal Corporation Act, 1955
57. Fixing time for poll.
- The [State Election Commissioner] [Substituted by Act No.25 of 1995.] shall fix the hours during which the poll shall be taken; and the hours so fixed shall be published in the *Telangana Gazette and in such manner as the [State Election Commissioner] [Substituted by Act No.25 of 1995.] may direct:Provided that the total period allotted on any one day for polling at an election in a [Member] [['Throughout the ActFor Substituted
