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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(2) in West Bengal Land Reforms Rules, 1965.

(2)The court-fees payable on a Memorandum of Appeal shall be such as provided in Article 11 of Schedule II to the Court-fees Act, 1870, and shall be collected in the manner as laid down in that Act.