Section 59(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

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State of Telangana - Subsection

Section 59(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)any ballot box used at a polling station is unlawfully taken out of the custody of the presiding officer or the returning officer, or is accidentally or intentionally destroyed or lost, or is damaged or tampered with, to such an extent, that the result of the poll at that polling station cannot be ascertained; or

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State of Telangana - Subsection

Section 59(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955