Section 58 in Greater Hyderabad Municipal Corporation Act, 1955
58. Adjournment of poll in emergencies.
(1)If at an election the proceedings at any polling station provided under section 29 are interrupted or obstructed by any riot or open violence, or if at an election it is not possible to take the poll at any polling station or such place on account of any natural calamity, or any other sufficient cause, the presiding officer for such polling station or the Returning Officer presiding over such place, as the case may be, shall announce an adjournment of the poll to a date to be notified later and where the poll is so adjourned by a presiding officer, he shall forthwith inform the Commissioner.(2)Whenever a poll is adjourned under sub-section (1) the Commissioner shall immediately report the circumstances to the [State Election Commissioner] [Substituted by Act No.25 of 1995.] and shall, as soon as may be, with the previous approval of the [State Election Commissioner] [Substituted by Act No.25 of 1995.], appoint the day on which the poll shall recommence and fix the polling station or place at which, and the hours during which, the poll will be taken, and shall not count the votes cast at such election until such adjourned poll shall have been completed.(3)In every such case as aforesaid, the Commissioner shall notify, in such manner as the [State Election Commissioner] [Substituted by Act No.25 of 1995.] may direct the date, place and hours of polling fixed under sub-section (2).
