Section 25(2)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2)(b) in The U.P. Municipalities Act, 1916

(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.

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State of Uttar Pradesh - Subsection

Section 25(2)(b) in The U.P. Municipalities Act, 1916