Section 32(1) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(1)Any creditor who applies to a civil Court under Section 31 shall be liable to pay such Court-fees upon the amount declared as due as he would be liable to pay upon a plaint filed for the recovery of the same and the civil Court shall not proceed with the application until such Court-fee has been paid :Provided that no Court-fees shall be payable if Court-fees have already been paid in respect of a debt.
