Section 141 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
141. Court fee to be paid as specified in the Third Schedule.
- Without prejudice to the provisions of the [Telangana] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Court fees and Suits Valuation Act, 1956,(Act VII of 1956.) the proper fees chargeable in respect of the documents described in column (2) of the Third Schedule shall be the fees indicated in column (3) thereof.
