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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1)(b) in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994

(b)As order for costs passed by the Judge shall be executed by him on an application made in that behalf in the same manner as if it were a decree passed by him in a suit.