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[Cites 0, Cited by 0] [Section 59A(1)] [Section 59A] [Entire Act]

State of Telangana - Subsection

Section 59A(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)booth capturing has taken place at a polling station or in such number of polling stations as is likely to affect the result of such election or that the result of the poll at that polling station cannot be ascertained; or