Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 8 in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

8. Court fees.

Notwithstanding anything contained in the Bombay Court-fees Act, 1959, every appeal before the Maharashtra Revenue Tribunal or application under this Act shall bear a court-fee stamp of such value as may be prescribed.