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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Punjab - Subsection

Section 98(2) in The Punjab Town Improvement Act, 1922

(2)If the trust or other person referred to in sub-section (1) shall, before the action is commenced, have tendered sufficient amends to the plaintiff the plaintiff shall not recover any sum in excess of the amount so tendered and shall also pay all costs incurred by the defendant after such tender.