Section 138A(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)If any Gram Panchayat or person to whom notice is given under sub-Section (1) tenders amends to the plaintiff before the proceeding is commenced and if the plaintiff does not in such proceeding recover more than the amount so tendered, he shall not recover any costs incurred by him after such tender, and the plaintiff shall also pay all cost incurred by the defendant after such tender.]
