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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Andhra Pradesh - Subsection

Section 58(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(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.