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State of Rajasthan - Section

Section 66 in Rajasthan Land Revenue Act 1956

66. Power to give and Apportion costs.

(1)A Revenue Court or officer may give and apportion costs incurred in any case or proceeding arising under this Act in such manner and to such extent, as may be deemed fit.
(2)An order under sub-section (1) awarding costs to a party other than the State Government shall be executable as if it were a decree for money passed by a Revenue Court.