Section 49(7) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(7)Notwithstanding anything contained in this rule, if a candidate belonging to a recognised political party or a registered political party to which a symbol, if any, is reserved, dies at any time before orders are passed by the State Election Commission under sub-rule (3) or at any time after the passing of such orders but before the commencement of continuation poll or of the fresh poll, as the case may be, the Election Officer shall upon being satisfied of the fact of the death of the candidate, intimate such fact to the State Election Commission through the Election Authority and stop all further proceedings in connection with the election and start election proceedings afresh in all respects as if for a new election to the seat concerned: Provided that no fresh nomination shall be necessary in the case of the remaining candidates who stood nominated at the time when poll was stopped.
