Section 14 in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951
14. Costs of proceeding.
- The Collector shall have power to award costs to any party to any proceeding under this Act and any sum ordered to be paid as costs shall be recoverable from the party by whom it is payable as a public demand under the Bihar and Orissa Public Demands Recovery Act, 1914.
