Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Telangana - Subsection Section 12(6) in Greater Hyderabad Municipal Corporation Act, 1955 (6)No person shall vote at an election under this Act in more than one division or more than once in the same division and if he does so, all his votes shall be invalid.
