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[Cites 0, Cited by 0] [Section 431(2)] [Section 431] [Entire Act]

State of Maharashtra - Subsection

Section 431(2)(b) in The Maharashtra Municipal Corporations Act, 1949

(b)to pay to the complainant such reasonable costs of and relating to the said complaint and order as the said Magistrate shall determine, inclusive of compensation for the complainant's loss of time in prosecuting such complaint.