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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(5) in Tamil Nadu Panchayats (Elections) Rules, 1995

(5)If the Presiding Officer is of the opinion that the challenge is frivolous or has not been made in good faith, he shall direct that the deposit made under sub-rule (1) be forfeited to Government and, in any other case, he shall return it to the challenger at the conclusion of the inquiry.