Section 25 in Greater Hyderabad Municipal Corporation Act, 1955
25. Returning Officer for each [Member] ['Throughout the Act For Substituted 1. Councillor Member 2. Councillors; Members 3. Division; Ward 4. Divisions; Wards 5. Constituency; Ward 6. Constituencies; Wards']vide Act No.17 of 1994.].
- For each [Member] ['Throughout the Act For Substituted 1. Councillor Member 2. Councillors; Members 3. Division; Ward 4. Divisions; Wards 5. Constituency; Ward 6. Constituencies; Wards']vide Act No.17 of 1994.] there shall be a Returning Officer who shall be such officer as the Commissioner may, with the approval of the [State Election Commissioner] [Substituted by Act No.25 of 1995.], designate or nominate:Provided that nothing in this section shall prevent the Commissioner from designating or nominating the same officer to be Returning Officer for more than one [Member] ['Throughout the Act For Substituted 1. Councillor Member 2. Councillors; Members 3. Division; Ward 4. Divisions; Wards 5. Constituency; Ward 6. Constituencies; Wards']vide Act No.17 of 1994.].
