Section 73 in Hindu Religious Institutions and Charitable Endowments Act, 1997
73. Costs of proceedings before the Commissioner or the Deputy Commissioner or Assistant Commissioner.
- The costs, charges and expenses of, and incidental to, any appeal, application or other proceeding before the Commissioner or the Deputy Commissioner or the Assistant Commissioner shall be in his discretion and he shall have full power to determine by whom or out of what property or funds and to what extent such costs charges and expenses are to be paid.
