Section 64 in The Orissa Hindu Religious Endowments Act, 1951
64. [ [Substituted vide Orissa Act No. 29 of 1978-w.e.f. 7.6.1978.]
All costs, charges and expenses incurred by the State Government, [the Commissioner] [the Deputy Commissioner] [Substituted vide Orissa Act No. 29 of 1978-w.e.f. 7.6.1978.] or an Assistant Commissioner in connection with legal proceedings in respect of any religious institution to which any of them is a party, shall be payable out of the funds of such religious institution.]
