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[Cites 0, Cited by 0] [Section 44J(2)] [Section 44J] [Entire Act]

State of Odisha - Subsection

Section 44J(2)(b) in The Orissa Panchayat Samiti Act, 1959

(b)declare another candidate to have been duly elected; whichever course appears in the circumstances of the case, to be more appropriate and in either case, may award costs at his discretion.