Section 22 in Andhra Pradesh Municipalities Act, 1965
22. Procedure when no member is elected.
(1)If at an ordinary or casual election held under Section 20 or Section 21, no member is elected, a fresh election shall be held on such day as the election authority may fix.(2)The term of office of a member elected under this section shall expire at the time at which it would have expired if he had been elected at the ordinary or casual election, as the case may be.
