Section 30 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
30. Levy of process fees, award of costs, etc.
- In respect of levy of process fees, award of costs, including costs by way of compensation for frivolous claims or vexatious claims or defence, pleaders fee and witness batta, the District Court shall follow the rules as applicable to the Tribunal.
