Section 62 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
62.
For the purpose of the Andhra Pradesh Municipalities Act, 1965 the date on which a candidate is declared by the Election Officer under these rules to have been elected to a Municipal Council shall be the date of election of the candidate irrespective of the date of publication of the result in the Gazette.
