Section 93 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
93. Recovery of costs and expenses incurred on legal proceedings.
- Notwithstanding anything contained in sub-section (1) of section 102, all costs, charges and expenses incurred by [the Government,] [Words 'the Temple Administration Board, a District Committee' was omitted by Tamil Nadu Act 39 of l996.] the Commissioner, [an Additional Commissioner,] [Words 'the Commissioner, a Joint Commissioner' was substituted by section 12 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1993 (Tamil Nadu Act 18 of 1993).] [a Joint Commissioner] [Words 'the Commissioner, and Additional Commissioner' was substituted by section 13 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2002 (Tamil Nadu Act 50 of 2002).], a Deputy Commissioner, or an Assistant Commissioner as a party to, or in connection with, any legal proceeding in respect of any religious institution shall be payable out of the funds of such institution, except in cases where a 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.
