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State of Madhya Pradesh - Section

Section 63 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

63. Costs.

- The costs of any proceeding under rule 57 or any proceedings arising therefrom or incidental thereto shall be recovered from the defaulter at the discretion of the Revenue Court.