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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Telangana - Subsection

Section 59(1)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)any such error or irregularity in procedure as is likely to vitiate the poll is committed at a polling station, the returning officer shall forthwith report the matter to the [State Election Commissioner].