Section 61 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
61. General.
(1)If any person has been elected for more wards then one, he shall by notice in writing signed by him intimate to the Election Officer, the ward for which he chooses to serve. Such intimation shall reach the Election Officer within seventy-two hours of the declaration of the results of elections in the last ward for which such person stood as a candidate.(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.
