Section 12(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)[ The electrol roll for a Corporation,-(a)shall be prepared and published in the prescribed manner by reference to the qualifying date,-(i)before each ordinary election;and(ii)before each casual election to fill a casual vacancy in the office of the [Member of the Corporation];and(b)shall be prepared and published in any year,in the prescribed manner, by reference to the qualifying date, if so directed by the State Election Commission:Provided that if the electoral roll is not prepared and published as aforesaid, the validity, or continued operation of the said electoral roll, shall not thereby be affected.] [Substituted by Act No.34 of 2001.][***] [Existing sub-section (3) of section 12 omitted by Act No.34 of 2001.]
