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[Cites 0, Cited by 0] [Section 304(2)] [Section 304] [Entire Act]

State of Maharashtra - Subsection

Section 304(2)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)if the suit be for 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.