79A. [ Recovery of costs and expenses incurred on legal proceedings by Charity Commissioner, etc. [Section 79A to 79D were inserted by Bombay 14 of 1951, Section 22.]
- All costs, charges and expenses incurred by the Charity Commissioner or the Deputy or Assistant Charity Commissioner as a party to, or in connection with, any legal proceedings in respect of any public trust shall, notwithstanding anything contained in section 79 B, be payable out of the property or funds of the public trust, except in cases where the liability to pay the same has been laid on any party or other person personally and the right to reimbursement under this section has been negatived in express terms.
