Section 86 in Bihar Regional Development Authority Act, 1974
86. Court-fee payable over certain suits.
- Notwithstanding anything to the contrary contained in the Court-Fees Act, 1870 (VII of 1870), in its application to the State of Bihar the fee payable by the Authority in respect to the following suits and appeals arising therefrom shall be fifteen rupees irrespective of the value of the suit and the claim-(a)for declaration of title;(b)for declaration of title and recovery of possession of movable or immovable property;(c)for recovery of rents, profits, damages, compensation charges and other sums;(d)for eviction and recovery of immovable property and damages, compensation and mesne profits or rents, past and future;(e)for injunction
