Section 25(2)(b) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

(b)The deposit shall be returned to the candidate, his legal heirs, or a person authorised by him in this behalf.

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