Section 92(3) in Kerala District Administration Act, 1979
(3)If any district council or person to whom notice is given under sub-section (1) tenders amends to the plaintiff before the proceeding is commenced and if the plaintiff does not in such proceedings require more than the amount so tendered he shall not recover any costs incurred by him after such tender; and the plaintiff shall also pay all costs incurred by the district council after such tender.
