Section 9 in Andhra Pradesh Farmers Management of Irrigation Systems (Election Tribunals in Respect of Water Users Associations, Distributory Committees and Project Committees) Rules, 1997
9. Execution of the order of costs.
- Any order made by the Election Tribunal as to the costs of the enquiry may be executed in the same manner as if it was a case of arrears of land revenue; and be recovered in accordance with the provisions of the Andhra Pradesh Revenue Recovery Act, 1864 (Act II of 1864) and be remitted to the party in whose favour it is ordered by the Election Tribunal.
