Section 58 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
58. Declaration of result of election.
(1)After the Election Officer has completed the scrutiny and counting of votes, he shall prepare a return of the results of the polling in Form XX (Part I) and shall subject to the provisions of Rule 60 declare that the candidate who has secured the largest number of valid votes has been duly elected.(2)Any candidate or his agent shall, on application be permitted to take a copy of an extract from the return in the said Form XX.
