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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2)(b) in The Rajasthan District Boards Act, 1954

(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.