Section 16(3) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(3)Where a list of contesting candidates has been published under Rule 14 before the adjournment of the poll under sub-rule (1), the Election Officer shall again prepare and publish a fresh list of contesting candidates under that section so as to include the name of the candidate who has been validly nominated under sub-rule (2).
