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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Tamilnadu - Subsection

Section 127(4) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(4)No application for withdrawal shall be granted if the Election Court is of opinion that such application has been induced by any bargain or consideration which it considers ought not to be allowed.