Section 267(2) in Maharashtra Land Revenue Code, 1966
(2)Every person to whom any such notice is issued shall be chargeable in respect thereof with a fee not exceeding two rupees calculated according to the rates specified in this behalf in the table in Schedule F [or of such higher amount as may be prescribed, whichever is higher:] [Added by Maharashtra Act No. 21 of 2017, dated 18.1.2017.]Provided that, in no case shall the fee chargeable for any notice exceed the amount of the land revenue in respect of which the said notice is issued.
