Section 16 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
16.
If after the publication of list of contesting candidates taking of a poll has become necessary and before the poll is taken, a candidate who has been duly nominated dies, the Election Officer shall upon being satisfied of the fact of the death of the candidate, countermand the poll of the seat for which the deceased filed his nomination and election proceedings shall be started afresh in all respects as for a new election:Provided that no fresh nomination shall be necessary in the case of candidate who stood nominated at the time of the countermanding of the poll;Provided further that no person who has under sub-rule (1) of Rule 12 given notice of withdrawal of his candidature, before the countermanding of the poll shall be ineligible for being nominated as a candidate for the election after such countermanding.
