Section 49(4) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(4)Any order passed under sub-rule (3) shall--(a)State--(i)the date on which and the hours between which the continuation poll or the fresh poll, as the case may be, shall be held; and(ii)the date on which and the place and hour at which, the Election Officer, will commence the counting of the votes under Rule 53, and(b)be published in the manner laid down in Rule 5 not less then seven days before the date fixed for the continuation poll or for the fresh poll as the case may be.
