Section 77(4) in Andhra Pradesh Co-Operative Societies Act, 1964
(4)The Registrar or the Government may award costs in proceedings under this section, to be paid either out of the funds of the society or by such party to the application for the revision as the Registrar or the Government may deem fit.[Explanation: - For the purposes of this section, the expression Registrar' means the Registrar of Co-operative Societies for the State appointed as such under sub-section (1) of Section 3.] [Added by Act No. 22 of 2001, dated 25.4.2001.]
