Section 139(2)(a) in Madras Estates Land Act, 1908

[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

Madras Presidency - Subsection

Section 139(2)(a) in Madras Estates Land Act, 1908

(a)The costs incurred by the applicant or applicants or by the landholder in connection with the application, shall be in the discretion of the officer to whom the application is made and he shall have full power to determine by whom and to what extent such costs are to be paid:

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Madras Presidency - Subsection

Section 139(2)(a) in Madras Estates Land Act, 1908