Section 34 in Greater Hyderabad Municipal Corporation Act, 1955
34. [ Symbols for direct elections. [Section 34 substituted with marginal heading by Act No.28 of 2005.]
- The State Election Commission shall as soon as may be after the issue of an election notification for any direct election by the voters in the Corporation, specify by notification published in the *Telangana Gazette, the symbols, (including the symbols reserved for recognized political parties and the symbols, if any, reserved for registered political parties for exclusive allotment to contesting candidates set up by such parties), that may be chosen by the candidates contesting at an election to such office and the restrictions to which their choice shall be subject.]
