Section 29 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
29. Court-fees.
(1)Any creditor who applies to a Civil Court under Section 28 shall be liable to pay such court-fee upon the amount declared as due as he would be liable to pay upon a plaint filed for the recovery of the same and the Civil Court shall not proceed with the application until such court-fee has been paid :Provided that no court-fees shall be payable if court-fees have already been paid in respect of a debt.(2)The amount of court-fee paid by the creditor shall form costs of the proceeding and be recoverable from the debtor.
