Section 61 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
61.
The date on which a candidate is declared by the Election Officer under these rules to have been elected as Chairperson of a Municipal Council/Nagar Panchayat shall be the date of election of the Chairperson irrespective of the date of publication of the result in the Gazette.
