Section 29 in Arunachal Pradesh Municipal Election Rules, 2011
29. Withdrawal of candidature.
(1)Any candidate may withdraw his/her candidature by notice in writing in Form-21 subscribed by him/her and delivered to the Municipal Returning Officer or the Authority specified in this behalf under clause (e) of rule 23, before 3 P.M. on the date specified under rule 23 in this behalf, and no person who has thus withdrawn his/her candidature shall be allowed to cancel the notice of withdrawal.(2)Upon receiving such a notice of withdrawal of candidature, the Municipal Returning Officer or the specified authority shall cause a notice in Form-22 to this effect to be affixed in some conspicuous place in his/her office and at the offices of the Municipal Committee and Municipal Electoral Registration Officer concerned.
