Section 12(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)[] [Section 12 - existing sub-sections (4) to (8) renumbered as sub-sections (3) to (7) by Act No.34 of 2001.] [The electoral roll] [Substituted for 'the final electoral roll' by Act No.34 of 2001.] published under sub-section (1) or the electoral roll republished under sub-section (8) shall be the electoral roll for the Corporation and shall remain in force till a fresh electoral roll for the Corporation is published under this section.
