Section 51 in Pondicherry Court-Fees and Suits Valuation Act, 1972
51. Fee on memorandum of appeal against order relating to compensation.
- The fee payable under this Act on a memorandum of appeal against an order relating to compensation under any Act for the time being in force for the acquisition of property for public purposes shall be computed on the difference between the amount awarded and the amount claimed by the appellant.
