Section 12(4) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(4)When the scrutiny has been completed a list of validly nominated candidates shall be published in Form IV. There shall be one entry only in respect of each validly nominated candidate in the list, although more nomination papers than one in respect of him may have been accepted as valid. If none of the nomination papers is found valid on scrutiny, no name of the candidate should be entered in the list.
