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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttarakhand - Subsection

Section 31(5) in Uttrarakhand Waqf Rules, 2017

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