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State of Tamilnadu - Section

Section 5 in Tamil Nadu Panchayats (Moving of Resolutions at Meetings of District Panchayats) Rules, 1999

5. Withdrawal of a resolution.

(1)A member who has moved a resolution or an amendment thereto shall not withdraw the same except by leave of the district panchayats.
(2)No discussion shall be permitted on a motion for leave to withdraw except with the permission of the Chairman.