- The costs, charges and expenses of, and incidental to, any suit, application or appeal under this Act shall be in the discretion of the court.which may direct the whole or any part of such costs, charges and expenses to be met from the funds of the temple or to be borne and paid in such manner and by such person as it thinks fit:Provided that all costs and expenses incurred by the Board in connection with any legal proceedings required in the interest of the temple shall be payable out of the funds of the temple.
