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State of Maharashtra - Section

Section 15 in Maharashtra Inferior Village Watans Abolition Act, 1958

15. Court-fees.

- Notwithstanding anything contained in the Court-fees Act, 1870, or the Hyderabad Court Fees Act, 1324 F, every appeal made under this Act to the Bombay Revenue Tribunal shall bear a court-fee stamp of such value as may be prescribed.