Section 418(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)The costs of every such inquiry or proceeding as determined by the Judge, shall be payable by such parties and in such proportions as the Judge shall direct and the amount thereof shall, if necessary, be recoverable as if the same were due under a decree of a Court of Small Causes constituted under [the relevant Small Causes Courts Act] [These words were substituted for the words and figures 'the Provincial Small Cause Courts Act, 1887' by Gujarat 8 of 1968, Section 8(4) (w.e.f. 30-03-1968).];Provided that, if such inquiry or proceeding relates to a dispute regarding expenses declared to be improvement expenses by or under any provision of this Act, the amount of the costs directed by the Judge to be paid by the owner or occupier of the premises on respect of which or for the benefit of which the improvement expenses were incurred shall be a charge on such premises and may also be recovered in the manner prescribed in section 442.
