Section 16(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)All claims and objections to any preliminary list and, the decisions of the Revising Authority thereon 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 completion of the next annual preparation of the list for such constituency.
