Section 53 in The Orissa Public Demands Recovery Act, 1962
53. Costs.
- Subject to such limitation as may be prescribed, the award of any costs of, and incidental to, any proceeding under this Act including costs occasioned by adjournment of any such proceedings at any stage thereof, shall be in the discretion of the officer presiding, and he shall have full power to directly whom and to what extent such costs shall be paid.
