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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2) in Tamil Nadu Cultivating Tenants Protection Rules, 1955

(2)Mileage for the travelling expenses of the process-server at four paise per kilo metres may be calculated from headquarters of the Revenue Divisional Officer to the place where the process-server is to go for serving summons, and may be recovered from the parties by way of Court-fee stamps, in addition to the process fees