Section 76(5) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(5)[ Notwithstanding anything contained in this rule, the security deposit made under Rule 26 shall not be returned and shall stand forfeited to the State Government, if a claim therefore is not preferred by the person making in or through his legal representative, as the case may be within six months from the date of declaration of result of election.] [Inserted by Notification No. 12-XVIII-3-2001, dated 21-3-2001.]
