Section 64 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
64. Date of election.
- For the purpose of the Andhra Pradesh Municipalities Act, 1965 the date on which a candidate is declared by the Election Officer under these rules to have been elected to a municipal council shall be the date of election of the candidate irrespective of the date of publication of the result in the Gazette.
