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[Cites 0, Cited by 7] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(1) in Rajasthan Rent Control Act, 2001

(1)Except as provided in Sub-sections (2), (3) and (4), the Court fee payable on petitions, applications and appeals filed before the Tribunal would be the same as would he payable if suits, applications or appeals were filed for the similar relief before Civil Courts.