Section 27(5) in The Orissa Panchayat Samiti Election Rules, 1991
(5)If the objection is disallowed, the deposit shall be forfeited [and a receipt in Form No. 5-A shall be granted by the Presiding Officer to the person who has made the deposit.] [Added vide O.G.E. No. 1264 dated 15.11.1995.]
