Section 26D in The Orissa Grama Panchayats Election Rules, 1965
26D.
Notwithstanding anything contained in this rule, a deposit made under Rule 26-A shall not be returned unless a claim is preferred by the person who made the deposit or by his legal heir, as the case may be, to the Grama Panchayat concerned as soon as may be after the publication of the result of the election.
