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State of Madhya Pradesh - Section

Section 525 in M.P. Civil Court Rules, 1961

525.

In other suits in which a preliminary decree is passed, the Court may allow the fee either in the preliminary or in the final decree. In cases where it awards the fee in the preliminary decree and the subsequent proceedings are contentious, it may also on its discretion award in the final decree, a fee not exceeding one-fourth of the amount calculated according to the scale in Rule 523.