Section 129 — Fees for recording changes; from whom leviable.
The Central Provinces Land-Revenue Act, 1881
The Chief Commissioner may direct that fees shall be leviable when changes are recorded under the last clause of section one hundred and twenty-five, and may fix the amount of such fees. from whom leviable.-- All fees so leviable shall be levied from the person in whose favour the change is made.Open in Lexace · Ask the AI about this section