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[Cites 0, Cited by 0] [Section 59A(1)] [Section 59A] [Entire Act]

State of Telangana - Subsection

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

(b)booth capturing takes place in any place for counting of votes in such a manner that the result of the counting at that place cannot be ascertained, the returning officer shall forthwith report the matter to the State Election Commission.