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[Cites 0, Cited by 0] [Section 59A(2)] [Section 59A] [Entire Act]

State of Telangana - Subsection

Section 59A(2)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)declare that the poll at that polling station be void, appoint a day, and fix the hours, for taking fresh poll at that polling station and notify the date so appointed and hours so fixed in such manner as it may deem fit, or-