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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(4) in Greater Hyderabad Municipal Corporation Act, 1955

(4)One complete copy of the final list for each constituency shall be kept for permanent deposit in such place as the [State Election Commissioner] [Substituted by Act No.25 of 1995.] may by order specify.