Section 42(2) in Telangana Jagirdars Debt Settlement Act, 1952
(2)The court-fee on the award shall be paid by the party ordered by the Board to bear the costs:Provided that any creditor who is not ordered to bear the costs may pay such court-fee. Such creditor shall be entitled to recover the amount of court-fee paid by him from the debtor with the first installment payable to him under the award:Provided further that no court-fee shall be payable by a co-operative society.
