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State of Madhya Pradesh - Section

Section 21 in The Central Provinces Debt Conciliation Rules, 1933

21.

The cost of registering an agreement under sub-section (2) of Section 12 shall be paid by the creditor's amount payable by each creditor being proportionate to the compounded debt stated to be payable to him under the agreement and on default shall be recoverable from him as an arrear of land revenue.