Section 55 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
55. Declaration of result of election and return of election.
- The Returning Officer shall subject to the provisions of sections 64,65 and 66 of the Act, and so far they apply to any particular case,(a)declare in Form XXXI the candidate to whom the largest number of valid votes have been given, to be elected under section 65 of the Act, and send a signed copy thereof to the State Election Commission, Election Authority and the Commissioner as required under section 66 of the Act and(b)complete and certify a return of election in Form XXXII and send signed copies thereof to the State Election Commissioner, Election Authority and the Commissioner.
