115K. Application of certain sections relating to elections.
(1)The provisions of sections 15 to 41, 125 and 126 shall apply mutatis mutandis, in respect of election to the Taluka Panchayats, subject, however, that the expressions 'Panchayat' or 'Zilla Panchayat', wherever they appear, shall be construed as a reference to "Taluka Panchayat".(2)The deposit as security for costs as provided under section 16, so far as Taluka Panchayat is concerned, shall, be Rs. 1000/-.
