Section 61(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(2)On receipt of the intimation, the Election Officer shall declare the said person to have been elected for the ward chosen by him. In default of such intimation, the Election Officer shall declare him to have been elected for any one of the wards. In either case, election proceedings shall be started afresh by the State Election Commission for filling up the resultant vacancy.
