Section 141 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
141. Court fee to be paid as specified in the Third Schedule of Act VII of 1956.
- Without prejudice to the provisions of the Andhra Pradesh Court Fees and Suits Valuation Act, 1956, the properfees chargeable in respect of the documents described in column (2)of the Third Schedule shall be the fees included in column (3) thereof.
