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State of Kerala - Section

Section 108 in Kerala Panchayat Raj Act, 1994

108. Withdrawal of election petitions.

(1)An election petition may be withdrawn only by leave of the court, if an application for its withdrawal is made.
(2)Where an application for withdrawal is made under sub-section (1), notice thereof fixing a date for the hearing of the application shall be given to all other parties to the petition and shall be published in the office of the panchayat concerned.