Section 107 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
107. Expenses incurred by guardian of non-applicant.
- In the case where a non- applicant is a minor and the guardian appointed has no funds to meet the necessary expenses, the Revenue Court may direct the applicant to deposit a sufficient sum for the purpose. The costs so incurred by the applicant shall be adjusted in accordance with the final order passed in respect of the costs.
