Section 49(6) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(6)Where an order is passed under clause (b) of sub-rule (3) for holding a fresh poll, the Election Officer shall proceed afresh under sub-rule (1) of Rule 30 and a fresh poll shall be held at the polling station concerned in accordance with the provisions of these rules in all respects as if it were being held at such polling station for the first time.Explanation. - There shall be no fresh nominations in cases falling under this sub-rule.
