Section 25(2) in The U.P. Municipalities Act, 1916
(2)If the [District Judge] [Substituted by U.P. Act No. 17 of 1982.] finds that the election of any person was invalid, [or that nomination paper of the petitioner was improperly rejected,] [Inserted by U.P. Act No. 7 of 1949.] 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 at its discretion.
