Section 102(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)The costs, charges and expenses of, and incidental to, any appeal, application or other proceeding before the Commissioner or a Joint Commissioner or a Deputy Commissioner shall be in his discretion and he, shall have] full power to determine by whom or out of what funds and to what extent such costs, charges and expenses are to be paid and the order passed in this regard may be transferred for execution to the Court and shall be executed by the Court as if the order had been passed by itself if and in so far as the Court considers the order to be a reasonable one.
