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State of Odisha - Section

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

26E.

After the publication under Section 15 of the Act, of the names of members elected, the Election Officer shall send a list to the Grama Panchayat concerned showing separately the names of candidates to whom the deposit made by them under Rule 26-A shall be returned and of those the deposit made shall be forfeited to the Grama Panchayat.