Section 70 in Greater Hyderabad Municipal Corporation Act, 1955
70. Government may make rules for the conduct of elections.
(1)Subject to the provisions of this Act the Government may make rules [for the preparation of electoral roll for the Corporation, correction of entries and inclusion of names therein, appeals in relation thereto and conduct of elections.] [Substituted by Act No.20 of 1978.](2)In particular and without prejudice to the generality of the foregoing power, the Government shall make rules in respect of the following matters-(a)the appointment of polling stations for each[Member] [['Throughout the ActFor Substituted
