Section 4 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
4.
(1)The Election Officer shall affix a notice on the notice board of the municipal office showing the voters list pertaining to the various wards of the Municipality/Nagar Panchayat on the day of publication of notice under 5.(2)The Election Officer shall, after affixing the notice of voters, list under sub-rule (1) publish any alteration made upto and inclusive of the last day fixed for receipt of nominations as alterations to the electoral roll for the Municipality/Nagar Panchayat on the notice board of Municipality/Nagar Panchayat as supplementary voters, atleast fifteen days prior to the date fixed for poll.
