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[Cites 0, Cited by 0] [Section 172] [Entire Act]

Chota Nagpur Division - Subsection

Section 172(2) in Chota Nagpur Tenancy Act, 1908

(2)If, after such payment, the plaintiff elects to proceed with the suit and ultimately obtains a decree for no more than what was paid into Court, he may be charged with all costs of the suit incurred by the defendant but, if the plaintiff ultimately obtains a decree for more than what was paid into Court, the defendant may be charged with all costs of the suit.