Section 108(3)(a) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

[Cites 0, Cited by 0] [Section 108(3)] [Section 108] [Entire Act]

(a)the petitioner shall be ordered to pay the costs of the respondent therefor incurred or such portion thereof as the tribunal may think fit;

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