Section 14 in The Maharashtra Personal Inams Abolition Act, 1953
14. Court fees.
- Notwithstanding anything contained in the Court-fees Act, 1870 every appeal made under this Act to the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall bear a court fee stamp of such value as may be prescribed.
