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[Cites 0, Cited by 0] [Section 527(2)] [Section 527] [Entire Act]

State of Maharashtra - Subsection

Section 527(2)(d) in The Mumbai Municipal Corporation Act, 1888

(d)the claim, if it be for damages shall be dismissed if tender of sufficient amends shall have been made before the suit was instituted or if, after the institution of the suit, a sufficient sum of money is paid into Court with costs.