Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of West Bengal - Subsection Section 18(3) in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004 (3)A fee for Rs. 10/- (Rupees ten) shall be payable along with every application for change in the record-of-rights.
