Section 127(5) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(5)If the application is granted-(a)the petitioner shall be ordered to pay the cost of the respondents therefor incurred or such portion thereof as the Election Court may think fit; and(b)such withdrawal shall be communicated by the Election Court to the Town Panchayat or Third Grade Municipality or Municipality or Corporation concerned, State Election Officer and the State Election Commission.
