Section 8 in Andhra Pradesh Municipal Corporations Act, 1994
8. Casual Vacancies of members.
(1)A casual vacancy in the office of a member shall be filled at a casual election which shall be held by the Election Authority within a period of three months from the date of occurrence of the vacancy:Provided that no casual election shall be held to fill a vacancy occurring within three months before the date on which the term of office of the members expires by efflux of time.(2)A member elected to a casual vacancy shall enter upon office forthwith but shall hold office only so long as the member in whose place he is elected would have been entitled to hold office if the vacancy had not occurred.
