Section 53 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
53. Court Fees (vide Section 41.)
- Every application, memorandum of appeal or application for revision under the Act shall bear court fee stamp of such value as may be payable for it under the Court Fees Act, 1870 (Act VII of 1870) for the time being in force in the State of Bihar.
