Section 11(2) in Andhra Pradesh Municipalities Act, 1965
(2)The electoral roll for a municipality,-(a)shall be prepared and published in the prescribed manner by reference to the qualifying date,-(i)before each ordinary election; and(ii)before each casual election to fill a casual vacancy in the office of the Chairperson or Member of Municipality; and(b)shall be prepared and published, in any year, in the prescribed manner, by reference to the qualifying date, if so, directed by the State Election Commission:Provided that if the electoral roll is not prepared and published as aforesaid, the validity, or continued operation of the said electoral roll, shall not thereby be affected.
