Section 33(2) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973

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State of Tamilnadu - Subsection

Section 33(2) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973

(2)In proceedings before the Tribunal, process, fees shall be paid at the rates prescribed for District Courts on processes issued at the instance of parties. In proceedings before the Special Appellate Tribunal, process fees shall be paid in accordance with the process fees prescribed under section 80 of the Tamil Nadu Court Fees and Suits Valuation Act, 1955 (Tamil Nadu Act XIV of 1955). The process fees payable for service of notice and summons on respondents, witnesses and for production of records shall be calculated as follows:-

		Rs. P.
(a)	For service of notices or summons on a singleperson	2.25
(b)	For service of notices or summons on everyadditional person residing in the same village if applied for atthe same time.	1.15

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State of Tamilnadu - Subsection

Section 33(2) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973