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State of Uttar Pradesh - Section

Section 50 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

50. Security.

- At the time of presenting petition under Rule 48 the petitioner shall enclose therewith a receipt showing that a sum of two hundred rupees has been deposited by him or on his behalf in Government Treasury or in the State Bank of India as security for the costs of the petition.