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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(5) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001

(5)If the presiding 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 Municipal Corporation funds and in any other case, returned to the challenger at the conclusion of the inquiry.