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[Cites 0, Cited by 0] [Section 397] [Entire Act]

State of Tamilnadu - Subsection

Section 397(3) in Chennai City Municipal Corporation Act, 1919

(3)If 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 and the defendant shall be entitled to costs as from the date of tender.