Section 257(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)If the Zila Panchayat or the Kshettra Panchayat or the member, officer or servant has before action is commenced, tendered sufficient amends to the plaintiffs 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.
