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State of Madhya Pradesh - Section

Section 22 in The Central Provinces Debt Conciliation Rules, 1933

22.

The process fee on every application to the Deputy Commissioner for the recovery' of any amount under sub-section (1) of Section 13 shall be paid in advance by the creditor in accordance with the rules from lime to time made under the Central Provinces Land Revenue Act, 1917, in court-fee stamps.