Section 10(7) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(7)Notwithstanding anything contained in this rule, a deposit made under sub-rule (1) shall not be refunded unless a claim therefore is delivered or sent by post to the Election Officer by the person who made the deposit or by his legal representative, as the case may be, within six months of the date of declaration of the result.
