Section 31(4) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
(4)Any order passed under sub-rule (3) shall state, -(i)the date on which and the hours between which the continuation poll or the fresh poll, as the case may be, shall be held; and(ii)the date on which and the place and hour at which, the Returning Officer will commence the counting of the votes; and
