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

State of Tamilnadu - Subsection

Section 24(1) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

(1)No costs, by way of process fee, pleader's fee and witness batta, shall be allowed in proceedings before a Tribunal and the Special Appellate Tribunal in case where the claim is uncontested or is decreed on admission or compromised.