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State of Madhya Pradesh - Section

Section 37 in The M.P. Land Revenue Code, 1959

37. Power to award costs.

- A Revenue Officer may award costs incurred in any case or proceeding arising under this Code or any other enactment for the time being in force in such manner and to such extent, as he thinks fit :Provided that the fees of a legal practitioner shall not be allowed as costs in any such case or proceeding, unless such officer considers otherwise for reasons to be recorded by him in writing.