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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(4) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(4)In cases of frivolous or vexations claims or defences, costs shall be allowed also by way of compensation as laid down in section 35-A of the Code of Civil Procedure, 1908 (Central Act V of 1908).