Section 394(1) in The M.P. Municipal Corporation Act, 1956
(1)The Government may by notification in the Gazette prescribe what fee, if any, shall be paid-(a)on any application, appeal or reference made under this Act to the District Court; and(b)for the issue in connection with any enquiry or proceeding of the Court under this Act, of any summons or other process :Provided that the fee (if any) prescribed under clause (a) shall not, in cases in which the value of the claim or subject-matter is capable of being estimated in money exceed the fees leviable, for the lime being, in cases in which the value of the claim or subject-matter is of like amount.
