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Bombay Presidency - Section

Section 22 in The Bombay Pleaders Act, 1920

22. Taxation of costs in appeals to High Court.

- In any civil appeal or application to the High Court from the decree or order of a court, subordinate to the High Court, if costs between party and party are awarded by the High Court, such costs shall be taxed by an officer of the High Court and included in the bill of costs attached to the decree or order of the Court in the prescribed manner.