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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(4) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(4)In case of frivolous or vexatious claims or defences, costs shall be allowed also by way of compensation, as laid down in section 35-A of the Code of Civil Procedure, 1908 (Central Act V of 1908).