Section 71 in Hindu Religious Institutions and Charitable Endowments Act, 1997
71. Costs and expenses incurred on legal proceedings by the Commissioner, etc.
- All costs, charges and expenses incurred by the Commissioner or the Deputy Commissioner or Assistant Commissioner as a party to, or in connection with legal proceedings under this Act in respect of any Hindu Religious institution or Charitable Endowment shall, be payable out of the property or funds of such institution, except in case where the liability to pay the sum has been laid on any party or other person personally and the right to reimbursement under this section has been negated in express terms.
