Section 601A(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)For the purpose of this section,-(a)any process for multiplying copies of a document other than copying it by hand, shall be deemed to be printing and the expression 'printer' shall be constructed accordingly; and(b)'election pamphlet or poster' means any printed pamphlet, hand-bill or other document distributed for the purpose of promoting or prejudicing the election of a candidate or group of candidates or any placard or poster having reference to an election, but does not include any hand-bill, placard or poster merely announcing the date, time, place and other particulars of an election meeting or routine instructions to election agents or workers.
