Section 11 in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967
11.
(1)The Election Tribunal shall as far as possible within fourteen days of the conclusion of the enquiry, by order declare whether the election of the returned candidate or candidates is void under Rule 10;(2)If the Election tribunal declares the election of that returned candidate or candidate as void, it shall further pass on order, either-(a)declaring the petitioner or any other candidate as duly elected; or(b)ordering a fresh election:(3)The order of the Election Tribunal under sub-rules (1) and (2) shall be final.(4)A copy of every order under sub-rule (1) or sub-rule (2) shall be communicated to the Commissioner of the Municipal Council concerned and the Election Authority.
