Section 12(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(2)The Election Officer on receiving a notice of the withdrawal under sub-rule (1) shall as soon as may be cause a notice of the withdrawal in Form II-C to be affixed on the notice board of the Municipal Office. (3) A candidate who has withdrawn his candidature under sub-rule (1) shall not be allowed to cancel the withdrawal.
