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[Cites 0, Cited by 0] [Section 685(2)] [Section 685] [Entire Act]

State of Telangana - Subsection

Section 685(2)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(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.