Section 63A(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)Thereupon, the State Election Commission shall, after taking all material circumstances into account, either-(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(b)If satisfied that the result of a fresh poll at that polling station will not, in any way, affect the result of the election, issue such directions to the returning officer as it may deem proper for the resumption and completion of the counting and for the further conduct and completion of the election in realtion to which the votes have been counted.
