Section 34 in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
34. Fee payable on applications, petitions, etc. under this Act.
- Notwithstanding anything contained in the [Karnataka] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] Court-fees and Suits Valuation Act, 1958 ([Karnataka] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] Act 16 of 1958), the fees payable on any application, memorandum or appeal or petition under this Act or rules made thereunder shall be such as may be prescribed.
