Section 19 in The Kerala Buildings (Lease and Rent control) Act, 1965
19. Costs.
- Subject to such conditions and limitations, if any, as may be prescribed, the costs of the and incident to all proceedings before the Rent Control Court or the appellate authority referred to in section 18 shall be in the discretion of the Rent Control Court or the appellate authority which shall have full power to determine by whom or out of what property and to what extent such costs are to paid and to give all necessary directions for the purpose.Explanation. - The appellate authority may set aside or vary any order passed by the Rent Control Court in regard to the costs of an incident to the proceedings before it.
