Section 338A(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)The court-fee in respect of any document chargeable at the rate given in the Court Fees Act, 1870, under sub-rule (1) or (2), shall, subject to the second proviso of Section 6(1) of the said Court fees Act, 1870, be reduced by one-fourth in cases where the amount or value of the subject-matter of the suit appeal, application or any other proceeding does not exceed Rs. 500.]
