AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Cantonments Act, I924

86.Recovery of costs from Board:-

If the {Subs by Act.24 of 1936, s.69, for " Cantonment Authority ".} [Board] fails to pay any costs awarded to an appellant within ten days after the date of the order for payment thereof, the officer awarding the costs may order the person having the custody of the balance of the cantonment fund to pay the amount.



Cantonments Act, 1924> Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys