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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(2) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995

(2)Costs shall be the discretion of the specified officer who shall have full powers to determine as to by and to whom and to what extent such costs arc to be paid.