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[Cites 0, Cited by 4] [Entire Act]

State of Kerala - Section

Section 193 in Kerala Municipality Act, 1994

193. Costs.

- Costs shall be in the discretion of the court, provided that where a petition is dismissed under clause (a) of section 176, the returned candidate shall be entitled to the costs incurred by him in contesting the petition and accordingly the court shall make an order for costs in favour of the returned candidate.