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State of Haryana - Section

Section 274 in The Haryana Municipal Act, 1973

274. Payment of costs.

- Any order as to costs under this Chapter may be produced before the principal civil court of original jurisdiction within the local limits of whose jurisdiction any person directed by such order to pay any sum of money has a place of residence or business, and such court shall execute such order or cause it to be executed in the same manner and by the same procedure as if it were a decree for the payment of money made by itself in a suit.