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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(5) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

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