Section 12(7) in Greater Hyderabad Municipal Corporation Act, 1955
(7)Where, after the electoral roll for the Corporation or any alteration thereto has been published under this Act, the Corporation is divided into divisions for the first time or any division of the Corporation is altered or the limits of the Corporation are varied, the electoral authority shall, as soon as may be, after such division or alteration or variation, as the case may be, in order to give effect to the division of the Corporation into divisions or to the alteration of the division or to the variation of the limits, as the case may be, authorize a rearrangement and republication of the electoral roll for the Corporation or any list of such roll, in such manner as it may direct.[Explanation. - In this section, the expression 'Assembly Constituency' shall mean a constituency provided by law for the purpose of elections to the *Telangana Legislative Assembly.] [Explanation to sub-section (7) of section 12 added by Act No.34 of 2001.]
