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[Cites 0, Cited by 0] [Section 683] [Entire Act]

State of Uttar Pradesh - Subsection

Section 683(2) in The General Rules (Civil), 1957

(2)When the Court does not allow out of the estate the costs of an application made by the Collector of the District under Section 8 of the Act, the Court shall record the special circumstances in consequence of which it has not allowed such costs out of the estate.