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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Telangana - Subsection

Section 59(2)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)If satisfied that the result of a fresh poll at that polling station will not, in any way, affect the result of the election or that the mechanical failure of the voting machine or the error or irregularity in procedure is not material, issue such directions to the returning officer as it may deem proper for the further conduct and completion of the election.