Section 136 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
136. Cost of proceedings etc.,
(1)The costs, charges and expenses of and incidental to any suit, appeal or application to a court under this Act shall be in the discretion of the court which, may, subject to the provisions of section 67, direct the whole or any part of such costs, charges and expenses to be met from the property or income of the charitable or religious institution or endowment concerned or to be borne and paid in such manner and by such person as it thinks fit.(2)The costs, charges and expenses of and incidential to, any appeal, application or other proceedings before the Government, Commissioner, Additional Commissioner or Joint Commissioner or Regional Joint Commissioner, Deputy Commissioner or an Assistant Commissioner, as the case may be, shall be in their discretion, and they shall have power to determine by whom or out of what funds and to which extent such costs, charges and expenses are to be paid; and the order passed in this regard may be transferred to the Revenue Divisional Officer for recovery of such amounts as arrears of land revenue.
