Section 10(3) in Andhra Pradesh Municipalities Act, 1965
(3)All the electors of a ward shall be entitled to vote at an election to any seat in the ward whether reserved or not.(3-A) Where a notification issued under sub-section (1) results in the material alteration of the existing division of a municipality into wards, the Government may direct that the alteration shall take effect from the date of next ordinary elections.(3-B) Where any local area within the jurisdiction of any other local authority is included in a Municipality under Section 3, the local area shall be added to such adjoining ward or wards of the municipality, as the Government may direct.
