[Cites 0, Cited by 0]
[Section 35]
[Entire Act]
State of Tamilnadu - Subsection
Section 35(1) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
| Section | Description of documents | Court-fee |
| (1) | (2) | (3) |
| Rs. P. | ||
| 7(c) | Revision to the Board of Revenue | 2.00 |
| 9 | Application to the Assistant Settlement Officer | 0.75 |
| Appeal to the Tribunal | 2.00 | |
| Application to the Tribunal | 0.75 | |
| Vakalatnama to the Tribunal | 1.50 | |
| 24(6) | [Appeal to the Board of Revenue] [Now Commissioner of Land Administration.] | 2.00 |
| 32(1) | [Appeal to the Board of Revenue -] [Now Commissioner of Land Administration.] | |
| (a) if the claim does not exceed Rs. 3,000 | 15.00 | |
| (b) if the claim exceeds Rs.3,000, but is lessthan Rs. 10,000 | 100.00 | |
| (c) if the claim is Rs. 10,000 or more | 500.00 | |
| Interlocutory application to the SpecialAppellate Tribunal | 2.00 | |
| Vakalatnama to the Special Appellate Tribunal | 3.00 | |
| 36(3) | Application to the District Court - | |
| (a) if the claim does not exceed Rs.100 | 5.00 | |
| (b) if the claim is Rs. 100 | 10.00 | |
| 42 | Application to the Assistant Settlement Officer | 0.75 |
| Appeal to the Settlement Officer | 1.00 | |
| Revision petition to the Board of Revenue1 | 1.50 |