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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(5) in Greater Hyderabad Municipal Corporation Act, 1955

(5)Every person whose name appears in the list of the electoral roll relating to a division shall, subject to the other provisions of this Act, be entitled to vote at any election which takes place in that division while the electoral roll remains in force and no person whose name does not appear in such list of the electoral roll shall vote at any such election.