Section 21 in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
21.
(1)If after making such inquiry as it deems necessary, the State Government finds that the election was valid, it shall dismiss the petition and may award costs at its discretion.(2)If the State Government finds that the election was not valid, it shall either (a) order a fresh election, or (b) declare another candidate to have been duly elected and in either case, may award cost at its discretion.
