Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Telangana - Subsection

Section 58(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)In every such case as aforesaid, the Commissioner shall notify, in such manner as the [State Election Commissioner] [Substituted by Act No.25 of 1995.] may direct the date, place and hours of polling fixed under sub-section (2).