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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Andhra Pradesh - Subsection

Section 59(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(2)On receipt of the intimation, the Election Officer shall declare the said person to have been elected for the ward chosen by him. In default of such intimation, the Election Officer shall declare him to have been elected for any one of the wards. In either case, election proceedings shall be started afresh for filling up the vacancy in the other ward or wards for which such person has been elected.