Section 4(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(2)The Election Officer shall, after affixing the notice of voters list under sub-rule (1) publish any alteration made upto and inclusive of the last day fixed for the receipt of nominations, as alterations to the electoral roll for the Municipality/Nagar Panchayat on the notice board of the Municipality/Nagar Panchayat as a supplementary voters' list atleast fifteen days prior to the date fixed for the poll.
