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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Chota Nagpur Division - Subsection

Section 24(5) in Chota Nagpur Tenancy Act, 1908

(5)The Deputy Commissioner shall have power to award costs to any party to any proceeding under this Section, and any sum ordered to be paid as costs shall be recoverable from the party by whom it is payable as a public demand payable to the Deputy Commissioner.