Section 10(4) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(4)When the scrutiny has been completed, a list of validly nominated candidates shall be published in Form II-A. There shall be one entry only in respect of each validly nominated candidates in the list, although more nomination papers than one in respect of him may have been accepted as valid. If none of the nomination papers is found valid on scrutiny, the name of the candidate should not be entered in the list.
