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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(3) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(3)If a candidate by whom or on whose behalf the deposit referred to in sub-rule (1) has been made is not elected and the number of valid votes polled by him does not exceed one sixth of the valid votes poled, the deposit shall be forfeited to the Municipality.