(1)If the Tribunal, after making such enquiry, as it deem necessary finds in respect of any person whose election is called in question by a petition, that his election was valid, it shall dismiss the petition as against such person and may award costs at its direction.(2)If the Tribunal finds that the election of any person was invalid, it shall either -(a)declare a casual vacancy to have been created; or(b)declare another candidate to have been duly elected, whichever course appears, in the particular circumstances of the case the more appropriate, and in either case, may award costs or its discretion.(3)In the event of the Tribunal declaring a casual vacancy to have been created it shall direct the Magistrate of the district or other authority prescribed in this behalf to take proceedings filing the vacancy.
