Section 16(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)Such number of copies of the final list for each constituency as may be specified by the [State Election Commissioner] [Substituted by Act No.25 of 1995.] shall 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 until the final publication of the next list for such constituency.
