Section 44 in The Maharashtra Agricultural Debtors Relief Act, 1947
44. Court-fees.
(1)Notwithstanding anything contained in the Court-fees Act, 1870, Court-fees payable in respect of proceedings under this Act shall be at the following rates:-(i)on an application under sub-section (1) of section 4 or of section 8 or on an award under sub-section (4) of section 8 or section 9 - Re 1;(ii)on an award other than an award specified in clause (i) - Rs. 1 for every hundred rupees, or part thereof, of the amount of the award, subject to a maximum of Rs. 50;(iii)on an appeal against a decision of the Court under sub-section (3) of section 8 or sub-section (2) of section 17 - Rs. 2;(iv)on an appeal other than an appeal specified in clause (iii) - Rs. 1 for every hundred rupees, or part thereof, of [the amount involved] [These words were substituted for the words 'the amount of the award' by Bombay 70 of 1948, Section 16.] subject to a maximum of Rs. 50.(2)Notwithstanding anything contained in any law, the court-fees payable in respect of proceedings under this Act shall be a first charge on the property of the party ordered to pay the costs and shall be recoverable in such manner as may be prescribed.
