Section 10(4) in Andhra Pradesh Municipalities Act, 1965
(4)When a new ward is formed, or when an existing ward is abolished, the election authority shall, with the approval of the Government, determine--(a)the ward which each elected member then on the council shall be deemed to represent; and(b)the ward or wards in which elections shall be held to fill the vacancies, if any, in the council.
