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State of Rajasthan - Section

Section 35 in The Rajasthan Law And Judicial Department Manual, 1952

35. District Magistrate’s power to increase fees in suitable cases.

- The District Magistrate may with the previous sanction of Government increase the fees prescribed in rule 34(1) (i)-(iv) upto a limit of Rs. 50/- if such increase is justiciable with due regard to the nature of the case.