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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(b) in Orissa Municipal Act, 1950

(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 or its discretion.