(4)The publication by a candidate or his agent or by any other person of any statement of fact which is false, and which he either believes to be false or does not believe to be true, in relation to the personal character or conduct of any candidate, or in relation to the candidate, or withdrawal from [contest] [Substituted for the word 'contact' by Tamil Nadu Panchayats (Amendment) Act, 1999 (Tamil Nadu Act 2 of 1999).] of any candidate being a statement reasonably calculated to prejudice the prospects of that candidate's election.
