Section 7(4) in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967
(4)If the application is granted(a)the petitioner shall be ordered to pay the cost of the respondent therefor incurred or such portion thereof as the Election Tribunal may think fit, and.(b)such withdrawal shall be communicated to the Chairman of the municipal council concerned and the Election Authority and also the other respondents by the Election Tribunal.
