Section 20(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)The [Civil judge] [Substituted by Act 38 of 2013 w.e.f. 16.3.2013.] shall after such enquiry as he deems necessary pass an order,-(a)dismissing the election petition or(b)declaring the election of all or any of the returned candidates to be void or(c)declaring the election of all or any of the returned candidates to be void and the petitioner or any other candidate to have been duly elected.For the purpose of the said enquiry the [Civil judge] [Substituted by Act 38 of 2013 w.e.f. 16.3.2013.] may exercise any of the powers of a civil court. He may also award costs in such manner as he may deem fit and such costs shall be recoverable as if they had deem awarded under the Code of Civil procedure 1908 (Central Act 5 of 1908). If as a result of his order the declared result of an election is amended or set aside he shall forthwith communicate the order to the Deputy Commissioner. In the event of the election being set aside the Deputy Commissioner shall take the necessary steps for holding a fresh election.
