Section 26(2) in Arunachal Pradesh Municipal Election Rules, 2011
(2)If a candidate by whom or on whose behalf the deposits have been made, withdraws his candidature with the time specified in the rule 23 or if the nomination of any such candidate is rejected the deposits shall be returned to the person by whom it was made or if such person is dead, to his legal representatives, after the date of declaration of result of election.
