Section 18(1) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
(1)There shall be displayed prominently outside each polling station:-(a)a notice specifying the polling area, the voters of which are entitled to vote at the polling station, or the particulars of the voters so entitled; and(b)a copy of the list of contesting candidates for Member in the same language or languages and in the same order in which the name of contesting candidates at the election are published under rule 9.
