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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Telangana - Subsection

Section 81(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)any decision made by the Returning Officer under the provisions of this Act, shall, in so far as it determines the question between those candidates, be effective also for the purpose of the petition;and