Section 104(d) in Jammu and Kashmir Panchayati Raj Rules, 1996
(d)any person aggrieved by an order passed under this rule may appeal to the Election Authority within seven days of the receipt and his decision on such appeal shall be final. He shall forthwith communicate his decision to the Returning Officer.(iii)[ That the candidate has not deposited the security deposit as prescribed under clause (d).] [Added by SRO-49 dated 22-01-2002.]
