Section 56 in Travancore-Cochin Hindu Religious Institutions Act, 1950
56.
All costs and expenses incurred in connection with legal proceedings in respect of incorporated and unincorporated Devaswoms and Hindu Religious Endowments to which the Board is a party shall be payable out of the Devaswom Fund or the funds of the unincorporated Devaswoms or the Hindu Religious Endowments concerned, as the case may be.
