Section 6 in Nagpur rules Relating to the Election of Councillors
6.
A duly nominated candidate may withdraw his candidature by a written and signed communication delivered to the Commissioner not less than [eighteen] [Substituted by G. N., U. D. & P. H. D., No. NMC. 1162/ 16075-Z, dated 10th May, 1962.] clear days before the date fixed for polling. A candidate who has withdrawn his candidature shall not be allowed to cancel the withdrawal or to be renominated as a candidate for the same election.
