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State of Kerala - Section

Section 184 in Kerala Municipality Act, 1994

184. Withdrawal of election petitions.

(1)An election petition may be withdrawn only by leave of the court and on an application made in that behalf.
(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 parties to the petition and to the Municipality concerned which shall publish the same in the office of that Municipality.