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State of Odisha - Section

Section 26B in The Orissa Grama Panchayats Election Rules, 1965

26B.

If a candidate by whom or on whose behalf the deposit referred to in Rule 26-A has been made is not elected and the number of votes polled by him does not exceed one-sixth of the total number of valid votes polled, the deposit shall be forfeited and credited to the Panchayat Fund.