Section 123(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)Except where award of costs from a party is expressly provided for by any provision of the Code, or any other enactment for the time being in force, costs shall not be levied or awarded by a Revenue Court, in a case which is undertaken in the administrative or fiscal interests of the State Government.
