Section 85(5) in The M.P. Panchayat Nirvachan Niyam, 1995
(5)[ Notwithstanding anything contained in this rule, the security deposit made under Rule 33 shall not be returned and shall stand forfeited to the State Government, if a claim therefor is not preferred by the person making it or through his legal representative, as the case may be within six months from the date of declaration of result of election.] [Inserted by Notification No. F.1-40-95-XXII-P-2, dated 17-2-1999.]
