Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 389] [Entire Act] State of Tamilnadu - Subsection Section 389(3) in Chennai City Municipal Corporation Act, 1919 (3)In every such case the said Chief Judge shall determine the amount of the costs and shall direct by which of the parties the same shall be paid.
