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Union of India - Section

Section 21 in The Disputed Elections (Prime Minister And Speaker) Act, 1977

21. Costs.

Costs shall be in the discretion of the Authority:Provided that where a petition is dismissed under clause (a) of section 16, the returned candidate shall be entitled to the costs incurred by him in contesting the petition and accordingly the Authority shall make an order for costs in favour of the returned candidate.