All fees, fines, costs, other than costs between party and party, and other moneys ordered to be paid under this Act shall be recoverable as if they were an arrear of revenue.A Revenue Court shall have power, subject to any special provisions in this Act, to give and apportion costs due under this Act in any proceedings before it in such manner as it thinks fit:Provided that when land is sold under this section for moneys not payable to [the Government] [Substituted by A.O. 1950.], the provisions of Section 161 shall not apply to such sale.
