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[Cites 0, Cited by 2] [Entire Act]

State of Tamilnadu - Section

Section 3 in The Chennai City Tenants Protection Rules, 1970

3.

Every application or petition made under sections 6, 7, 7-A or 9 shall be accompanied by a fee of rupees five if made to the Presidency Small Cause Courts or the District Munsif's Court and a fee of rupees ten if made to a Sub-Court, District Court or the City Civil Court.