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State of Andhra Pradesh - Section

Section 23 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950

23. Court Fees:

Every memorandum of appeal under Rule 11 or sub-rule (i) of Rule 16 and every application for revision under Rule 12 or sub-rule (ii) of Rule 16 shall bear the court fees prescribed under the Court Fees Act.