Section 21 in The (Central Provinces and Berar) Debt Conciliation Act, 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.
[21A. If a debtor or a creditor dies after an agreement has been registered under sub-section (2) of Section 12 and the full amount of the debt in accordance with the terms of the agreement has not been paid, then on an application made by the creditor or his legal representatives to the Deputy Commissioner, the name of legal representatives of the debtor or the creditor, as the case may be, shall be brought on the record of the proceedings for the recovery of the said debt.]
