Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Telangana - Section Section 60 in Greater Hyderabad Municipal Corporation Act, 1955 60. Voting machines at elections. - At every election where a poll is taken vote shall be given by ballot in such manner as may be prescribed, and no votes shall be received by proxy.
