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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Madhya Pradesh - Subsection

Section 86(2) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(2)Subject to the provisions in sub-section (1), there shall be paid such court-fees on every application or document filed in the proceedings under this Act and such fees for the issue or execution of any process as may be prescribed.