Section 91 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
91. Costs.
- Costs including pleaders fees and the cost of Government shall be in the discretion of the Commissioner :Provided that, where a petition is dismissed under clause (a) of Rule 79, the returned candidate shall be entitled to the costs incurred by him in contesting the petition and accordingly the Commissioner shall make an order for costs in favour of the returned candidate.
