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State of Uttar Pradesh - Section
Section 197 in U.P. Revenue Code Rules, 2016
197. Saving (Section 233).
- The Provisions of these rules shall not affect the suit, appeal, revision or other proceedings pending in any court before the commencement of these rules. Such suit, appeal, revision or other proceedings shall be decided in accordance with the provisions of the rules rescinded by these rules.Appendix-ILimitation and Court Fees(Rule-191)| Sl. No. | Section | Nature of suit, application and proceedings | Period of limitation | Proper Court Fee |
| 1 | 2 | 3 | 4 | 5 |
| 1. | 24(1) | Application for the settlement of boundarydispute. | Nil | Rs.5/- |
| 2. | 24(4) | Appeal to Commissioner | As provided in section 24(4) | Rs.5/- |
| 3. | 32 | Application for correction of records. | Nil | As in Court Fees Act, 1870 |
| 4. | 35(2) | Appeal to Sub-Divisional Officer | As provided in section 35(2) | Rs.5/- |
| 5. | 38(1) | Application for correction of records | Nil | As in Court Fees Act, 1870 |
| 6. | 38(4) | Appeal to Commissioner | As provided in section 38(4) | Rs.5/- |
| 7. | 49(8) | Appeal to Record Officer | As provided in section 49(8) | Rs.5/- |
| 8. | 57(2) | Application for permission to plant trees | Nil | Rs.5/- |
| 9. | 58(1) | Application for settlement of dispute referred toin the section. | Nil | Rs.5/- |
| 10. | 58(2) | Appeal to Commissioner | As provided in section 58(2) | Rs.5/- |
| 11. | 66(1) | Application for cancellation of allotment | As provided in section 66(2) | Rs.5/- |
| 12. | 67(5) | Appeal to Collector | As provided in section 67(5) | Rs.5/- |
| 13. | 80(1) | Application for declaration | Nil | As per the provisions of rule 85(2) of the Code |
| 14. | 82(1) | Application for cancellation of | Nil | Rs.50/- declaration |
| 15. | 82(2)(c) | Suit for ejectment by bhumidhar. | Nil | As in the Court Fees Act, 1870 |
| 16. | 85(1) | Suit for ejectment by Gram Panchayat | Nil | As in the Court Fees Act, 1870 |
| 17. | 85(2) | Suit for ejectment by the land holder. | Nil | As in the Court Fees Act, 1870 |
| 18. | 98(1) | Application for permission to transfer of land | Nil | Rs.2/- |
| 19. | 101(1) | Application for exchange of land | Nil | Rs.50/- |
| 20. | 107(2) | Application for permission to make a bequest | Nil | Rs.2/- |
| 21. | 115(3) | Application for restoration of land | As provide in section 115(3) | Rs.5/- |
| 22. | 116 | Suit for division of holding. | Nil | As in the Court Fees Act, 1970 payable on theplaintiff's share of land revenue. |
| 23. | 122(3) | Application by person entitled to claim land | As provided in section 122(3) | Rs.5/- |
| 24. | 131(1). | Suit for ejectment of an asami | Nil | As in the Court Fees Act, 1870 on one year'srent. |
| 25. | 131(4) | Suit for arrears of rent. | Three years from the date when rent became due. | Rs.5/- |
| 26. | 133 | Suit for injunction, compensation or repairs. | Three years from the accrual of cause of action. | As in the Court Fees Act, 1870. |
| 27. | 134 | Suit for ejectment and damages. | Nil | As in the Court Fees Act, 1870 on annual landrevenue. |
| 28. | 137(1) | Suit for possession or compensation. | Three years from the date of wrongfuldispossession. | As in the Court Fees Act, 1870. |
| 29. | 139(1) | Application for fixation of rent. | One year from the date of termination of rightsof asami. | As in the Court Fees Act, 1870. |
| 30. | 141(1) | Application for computation of rent. | -do- | -do- |
| 31. | 144 | Suit for declaration by bhumidhar or asami. | Nil | Rs.10/- |
| 32. | 145 | Suit for declaration by the Gram Sabha. | Nil | Rs.5/- |
| 33. | 151(1) | Suit for ejectment and damages by GovernmentLessee. | Nil | As in Court Fees Act, 1870. |