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[Cites 0, Cited by 0] [Section 59A(2)] [Section 59A] [Entire Act]

State of Telangana - Subsection

Section 59A(2)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)if satisfied that in view of the large number of polling stations involved in booth capturing the result of the election is likely to be affected or that booth capturing had affected counting of votes in such manner as to affect result of the election, countermand the election in that [Member] [['Throughout the Act