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[Cites 0, Cited by 0] [Section 544] [Entire Act]

State of Kerala - Subsection

Section 544(4) in Kerala Municipality Act, 1994

(4)Where any person to whom any notice is given under sub-section (1), tenders amends to the plaintiff before the suit is instituted, and if the plaintiff does not recover in any such action more than the amount so tendered he shall not recover any costs incurred after such tender by the person to whom such notice has been given and the defendant shall be entitled to costs as from the date of tender.