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[Cites 0, Cited by 0] [Section 253(2)] [Section 253] [Entire Act]

State of Gujarat - Subsection

Section 253(2)(b) in The Gujarat Municipalities Act, 1963

(b)if the suit before damages and if tender of sufficient amends shall have been made before the action was brought the plaintiff shall not recover more than the amount so tendered and shall pay all costs incurred by the defendant after such tender.