Section 617C in Greater Hyderabad Municipal Corporation Act, 1955
617C. Lodging of account with the District Election Authority.
- Every contesting candidate at an election shall, within forty five days from the date of declaration of the result of the election, lodge with the District Election Authority, an account of his election expenses, which shall be a true copy of the account kept by him, or by his election agent, under section 617 B.[Chapter XVII-B] [Chapters XVII-A & XVII-B inserted by Act No.28 of 2005.] Appointment of Observers
