260. Authentication and payment of costs - Every process issued by a Deputy Commissioner or Revenue Officer under this Act shall bear his seal and signature, and the cost of serving the same shall be paid by such person and in such manner as may be prescribed.
Costs[261. Costs in suits and applications. - The provisions of Section 35 of the Code of Civil Procedure, 1908 (5 of 1908) and of sub-rules (2) and (3) of Rule 6 of Order XX of the First Schedule to the said Code shall apply to all suits, applications and proceedings under this Act.]
