Section 31 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
31. Levy of process fee, award of costs, etc.
- In respect of the levy of process fees, the award of costs including costs by way of compensation for frivolous or vexatious claims or defences, the pleader's fee and witness batta, the District Court shall follow the rules applicable to the Tribunals.
