Section 3F in The Hyderabad (Abolition of Cash Grants) Act, 1952
3F. Court-fees.
- Notwithstanding anything contained in the Bombay Court-fees Act, 1959, or any other law relating to court-fees for the time being in force, every appeal made under this Act to the Maharashtra Revenue Tribunal shall bear a court-fee stamp of such value as may be prescribed.
