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State of Tamilnadu - Section
Section 23 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
23. Scale of process fee for service of notices and orders.
- In respect of every application filed under the Act, the application or applications, as the case may be, and in respect of every appeal, preferred, under section 23 of the Act, the appellant or appellants, as the case may be, shall pay for the service of all notices and orders issued, whether in the first instance or subsequently, fees in the form of Court-fee stamp of the value specified below:-| For each notice or order | |||
| Rs. | P. | ||
| (a) | to a single applicant, respondent or appellant. | 2 | 25 |
| (b) | to every additional applicant, respondent orappellant residing within the same town or village, if the noticeor order is to be served at the same time. | 1 | 15 |