Section 77 in Madras Hindu Religious and Charitable Endowments Act, 1951
77. Recovery of costs and expenses incurred on Legal Proceedings.
- All costs, charges and expenses incurred by the Government, the Commissioner, a Deputy Commissioner, an Area Committee, or an Assistant Commissioner as a party to, or in connection with, any legal proceeding in respect of any religious institution shall be payable out of the funds of such institution, except in cases where a 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.
