Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73] [Entire Act] State of Arunachal Pradesh - Subsection Section 73(1) in Arunachal Pradesh Municipal Election Rules, 2011 (1)An election petition may be withdrawn by the petitioner only after the permission of the Election Tribunal to whom the petition is presented.
