Section 252(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)Costs awarded under this section to the Zila Panchayat or a Kshettra Panchayat shall be recoverable by the Zila Panchayat or the Kshettra Panchayat as if they were arrears of a tax due from the appellant.
