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State of Rajasthan - Section

Section 215 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

215. Court fee payable

— The court fees payable in suits and on applications under this Act shall be as specified in the sixth column of the Third Schedule:Provided that no court fee shall be payable in any suit or on application instituted or made by or on behalf of the State Government.Powers of Court