Section 121(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)The applicant or petitioner shall be required to pay case fee as may be fixed, from time to time, by the State Government by notification in official gazette.Provided that no case fee shall be payable if the applicant or petitioner is the State Government.
