Section 131(5) in Tamil Nadu Panchayats (Elections) Rules, 1995
(5)If the application is granted -(a)the petitioner shall be ordered to pay the cost of the respondents therefor incurred or such portion thereof as the Election Court may think fit; and(b)such withdrawal shall be communicated by the Election Court to the Secretary or the Commissioner or the Chief Executive Officer, as the case may be, of the Panchayat concerned and the State Election Commission.
