Section 26(2) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
(2)The court-fee on the award shall be paid by the party ordered by the Court to bear the costs:Provided that, any creditor who is not ordered to bear the costs may pay such court-fee. Such creditor shall be entitled to recover the amount of court-fee paid by him from the debtor with the first instalment payable to him under the award:Provided further that, no court-fee shall be payable by a co-operative society.
