Section 16(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Three complete copies of the preliminary list for each constituency and all statements submitted to the Commissioner be kept in the office of the Commissioner or at such other place as the [State Election Commissioner] [Substituted by Act No.25 of 1995.] may by order specify for a period of one year unless their retention for a longer period is ordered by the [State Election Commissioner.] [Substituted by Act No.25 of 1995.]
