Section 79A in The Maharashtra Public Trusts Act, 1950
79A. Recovery of costs and expenses incurred on legal proceedings by Charity Commissioner, etc.––
All costs, charges and expenses incurred by the Charity Commissioner or the Deputy or Assistant Charity Commissioner as a party to, or in connection with, any legal proceedings in respect of any public trust shall, notwithstanding anything contained in section 79B, be payable out of the property or funds of the public trust, except in cases where the 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.
