Section 236(3) in Karnataka Panchayat Raj Act, 1993
(3)The Government may make orders as to the costs of inquiries made under sub-section (1) and as to the parties by whom and the funds out of which they shall be paid and such order may, on the application of the [Chief Executive Officer] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] or of any person named therein be executed as if it were a decree of a Civil Court.
