13A. [ Imposition of costs. [Section 13-A inserted with marginal heading by Act No. 11 of 2011]
(1)In case any complaint made is found malicious, vexatious or false, the Lokayukta or Upa-Lokayukta may impose suitable costs against the complainant and the same shall be recoverable as arrears of land revenue.(2)The Lokayukta or Upa-Lokayukta may award costs to the complainant.] [Substituted by Act No.31 of 2017.]
