Section 112 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
112. Court-fees.
- Notwithstanding anything contained in the Court-fees Act, 1870,(VII of 1870) every application or appeal made under this Act to the Tahsildar, Tribunal, Collector, the State Government or [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Maharashtra Adaption of Laws (State and concurrent Subjects) Order 1950.] shall bear a court-fee stamp of such value as may be prescribed.
