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[Cites 0, Cited by 0] [Section 385(2)] [Section 385] [Entire Act]

State of Madhya Pradesh - Subsection

Section 385(2)(b) in The M.P. Municipal Corporation Act, 1956

(b)to pay to the complainant all reasonable costs of and relating to his complaint, which costs may include compensation for the complaint's loss of time in prosecuting the complaint.