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[Cites 0, Cited by 0] [Section 617D] [Entire Act]

State of Telangana - Subsection

Section 617D(4) in Greater Hyderabad Municipal Corporation Act, 1955

(4)It shall be competent for the State Election Commission to appoint an election expenditure observer for a group of wards of a Municipal Corporation, so as to ensure that the provisions of Chapter XVIIA are strictly adhered to and in that behalf the Commission may issue such instructions as it deems fit, from time to time, to such Observers.