Section 3(2) in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967
(2)A petitioner may claim any of the following declarations:-(a)that the election of the returned candidate is void;(b)that the election of the returned candidate is void and that he himself or any other candidate has been duly elected and in such case he shall join as respondents to his petition all other candidates who were nominated for the election but had not withdrawn before the polling; and(c)that the election as whole is void.
