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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(1) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999

(1)Any candidate may withdraw his nomination by giving a notice in Form-8 written by him and delivered to the Returning Officer before the time fixed for that purpose. The notice may be delivered either by such candidate in person or by his proposer who has been authorised in this behalf in writing by such candidate.