Section 58(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)Whenever a poll is adjourned under sub-section (1) the Commissioner shall immediately report the circumstances to the [State Election Commissioner] [Substituted by Act No.25 of 1995.] and shall, as soon as may be, with the previous approval of the [State Election Commissioner] [Substituted by Act No.25 of 1995.], appoint the day on which the poll shall recommence and fix the polling station or place at which, and the hours during which, the poll will be taken, and shall not count the votes cast at such election until such adjourned poll shall have been completed.
