Section 16(4) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(4)At the close of that date and time fixed for the withdrawal of nominations, the Returning Officer shall, on being satisfied as to the genuineness of the notice of the withdrawal and identity of the person delivering it under sub-rule (1), publish in his office, a notice showing the list of candidates who have withdrawn their nominations in Form-9.
