Report No. 255

(xiv) Section 117

• In sub-section (1), delete the words "two thousand" appearing after the words "a sum of" and insert the words "ten thousand" instead.
• After the end of sub-section (1) add the following proviso: "Provided that if the election bench of the High Court is satisfied that the petitioner was prevented by sufficient cause from depositing the said amount of ten thousand rupees, it may grant an extension of such time as it deems reasonable and dismiss the petition if the amount is not deposited within the specified extended period."
• In sub-section (2), after the words, "the trial of an election petition", add the words "the election bench of".

(xv) Section 119

• After the words, "costs shall be at the discretion of", add the words "the election bench of".

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