Section 8 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
8. Receipt of notice of withdrawal.
(1)On receipt of the notice of withdrawal of candidature, the Returning Officer shall note thereon the date on which it was delivered. The receipt of notice of withdrawal to be handed over to the person delivering the said notice shall be in Form IX.(2)The notice of withdrawal to be affixed under sub-section (3) of Section 40 of the Act, shall be in Form X.
