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State of Andhra Pradesh - Section

Section 117 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

117. Costs.

(1)Costs including pleader's fee shall be in the discretion of the Tribunal.
(2)The Tribunal may allow interest on costs at rate not exceeding three per cent per annum and such interest shall be added to the costs.