Section 11 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
11. [Section 9 and 11].
- When the Special Judge causes a copy of a notice to be published in newspaper under section 9 (2) or section 11 (1) the expenses of publication shall, if it is made under section 9 (2), be paid by the applicant and, if it is made under section 11 (1), by the applicant or by such claimant as the Special Judge may direct.
