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[Cites 0, Cited by 0] [Section 667(2)] [Section 667] [Entire Act]

State of Telangana - Subsection

Section 667(2)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(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.