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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)Where a list of contesting candidates had been published under section 41 before the adjournment of the poll under sub-section (1), the Returning Officer shall again prepare and publish a fresh list of contesting candidates under that section so as to include the name of the candidate who has been validly nominated under subsection (2).]