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[Cites 0, Cited by 0] [Section 514] [Entire Act]

State of Jharkhand - Subsection

Section 514(3) in Jharkhand Municipal Act, 2011

(3)The cost of every such inquiry or proceeding shall be payable by such person or persons, and in such proportion or proportions, as the Court may direct, and, the amount of such cost shall be recoverable as if the same were due under a decree of the Court.