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[Cites 0, Cited by 0] [Section 496(2)] [Section 496] [Entire Act]

State of Uttar Pradesh - Subsection

Section 496(2)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)to pay to the complainant such reasonable costs of and relating to the said complaint and order as the said Magistrate shall determine, inclusive of compensation for the complainant's loss of time in prosecuting such complaint.