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[Cites 0, Cited by 0] [Section 63A(2)] [Section 63A] [Entire Act]

State of Telangana - Subsection

Section 63A(2)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)direct that the counting of votes shall be stopeed, declare the poll at that polling station to be void, appoint a day, and fix the hours, for taking a fresh poll at that polling station and notify the date so appointed and hours so fixed in such manner as it may deem fit, or