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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(3) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

(3)In the event of any claim before a Tribunal or the Special Appellate Tribunal being dismissed wholly or in part, costs shall be allowed to the contesting party or the respondent in proportion to his success.