Section 25 in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
25. Levy of process fee, award of costs, etc.
- In respect of levy of process fees, award of costs including costs by way of compensation for frivolous or vexatious claims of defence, pleader's fee and witness batta, the District Court shall follow the rules as applicable to the the Tribunal.
