Section 66 in Greater Hyderabad Municipal Corporation Act, 1955
66. Report of the result.
- As soon as may be after the result of an election has been declared, the Returning Officer shall report the result to the [Commissioner and the State Election Commissioner] [Substituted by Act No. 25 of 1995.] who shall cause to be published in the *Telangana Gazette the declarations containing the names of the elected candidates.
