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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973

(2)No costs, by way of process fees, pleader's fees and witness bata, shall be allowed in proceedings, in cases where the claim is uncontested or is decreed on admission or compromised.