Section 41(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)The categories mentioned in sub-section (2) shall be arranged in the order specified therein and the names of candidates in each caterfory shall be arranged in alphabetical order and the addresses of the contesting candidates as given in the nomination papers together with such other particulars as may be prescribed.] [Substituted by Act No.28 of 2005.]
