Section 9A in The Maharashtra Municipal Corporations Act, 1949
9A. Provisions regarding withdrawal of candidature - (1) After the list of validly nominated candidates is published under rule 9, any such candidate may withdraw his candidature by writing subscribed by him and delivered to the Returning Officer, before 3-00 p.m. of the last date of withdrawal of candidature. The notice in this beheld may be given by the candidate in person, or by his proposer or seconder or any other authorised person.
(2)The Returning Officer shall, on receipt of the notice under sub-rule (1), verify its genuineness and the identity of the person delivering the same and thereafter cause the copy the same to be affixed on his notice board.]
