Section 16 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
16. Fee payable on appeals, etc.
- The provisions of sections 10 to 14 relating to the determination and levy of fee on plaints in suits shall apply mutatis mutandis to the determination and levy of fee in respect of memorandum of appeal, cross-objection or other proceeding in second appeal or in an appeal under the Letters Patent.
