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[Cites 0, Cited by 0] [Section 487(2)] [Section 487] [Entire Act]

State of Maharashtra - Subsection

Section 487(2)(b) in The Maharashtra Municipal Corporations Act, 1949

(b)the claim, if it be for damages, shall be dismissed if tender of sufficient amends shall have been made before the suit was instituted or if, after the institution of the suit, a sufficient sum of money is paid into Court with costs.