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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(5) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

(5)Whether or not payment is made or decree passed under sub-section (2) or subsection (3), the fee payable under either of the said sub-sections shall be recoverable as if it were an arrear of land revenue.