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State of Madhya Pradesh - Section

Section 182 in M.P. Civil Court Rules, 1961

182.

Where "proportionate costs" are allowed, such costs shall bear the same proportion to the total costs as the successful part of the claim of each party bears to the total claim. When "corresponding costs" or "cost according to success" are decreed, the assessment is to be made as if the suit had originally been brought at an amount representing the value of the successful part of the claim.