Section 288 in Greater Hyderabad Municipal Corporation Act, 1955
288. Costs of proceedings in appeal.
- The costs of all proceedings in appeal under section 282 before the Judge including those of arbitration under section 284 and of valuation under section 285 shall be payable by such parties in such proportion as the Judge shall direct and the amount thereof shall, if necessary, be recoverable as if the same were due under a decree of the court.
