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[Cites 0, Cited by 0] [Section 393] [Entire Act]

State of Madhya Pradesh - Subsection

Section 393(2) in The M.P. Municipal Corporation Act, 1956

(2)The costs of every appeal, inquiry, or proceeding under this Act shall be payable by such parties and in such proportions as the Court may direct and the amount thereof shall, if necessary, be recoverable as if it were due under a decree of the Court.