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 4] [Entire Act] State of Assam - Subsection Section 4(iii) in The Assam Urban Areas Rent Control Rules, 1969 (iii)an appeal/petition under Section 8 of the Act, a Court-fee of Rs. 15 (rupees fifteen) shall be paid.
