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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Telangana - Subsection

Section 78(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)Any order as to costs under clause (b) of subsection (1) may include a direction for payment of costs to the Advocate General, Government Pleader or any other Pleader attending the trial.