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State of Arunachal Pradesh - Section

Section 73 in Arunachal Pradesh Municipal Election Rules, 2011

73. Withdrawal of petitions.

(1)An election petition may be withdrawn by the petitioner only after the permission of the Election Tribunal to whom the petition is presented.
(2)Where the application of withdrawal is granted by the Election Tribunal, a copy of the order shall be sent to the Director, Urban Local Bodies, Arunachal Pradesh.