25. Finding of [the District Judge] [Substituted by U.P. Act No. 12 of 1994.].
- [(1) If the] [Substituted by U.P. Act No. 35 of 1978.] [District Judge] [Substituted by U.P. Act No. 17 of 1982.], after making such inquiry as it deems 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 discretion and may also pass such order for return or forfeiture of the security or part thereof as he may deem fit.(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.(3)[* * *] [Omitted by U.P. Act No. 7 of 1953.]
