Section 617D(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)Where an Observer has directed the Returning Officer under this section to stop counting of votes or not to declare the result, the Observer shall forthwith report the matter to the State Election Commission and thereupon the State Election Commission shall, after taking all material circumstances into account, issue appropriate directions under section 59A or section 63A or section 65.
