Section 24(2) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(2)Where a claim is contested before a Tribunal or the Special Appellate Tribunal, but is allowed in whole or in part, costs shall be allowed to the claimant or appellant in proportion to his success against contest and the contesting party or respondent shall pay such costs to the claimant or appellant.
