Section 343U(2) in Andhra Pradesh Municipalities Act, 1965
(2)Whenever a poll is adjourned under sub - section (1), the election officer shall immediately report the circumstances to the District Election Authority and the State Election Commission, and shall, as soon as may be, with the previous approval of the State Election Commission, appoint the day on which the poll shall recommence, and fix the hours during which, the poll will be taken, and shall not count the votes cast at such election until such adjourned poll shall have been completed.
