17. [ Court Fee. [Substituted by Amendment Rules, 2017.]
- On every Memorandum of appeal and revision petition, non-judicial stamp of Rs.50/- (fifty) shall be affixed by the aggrieved party against the orders passed in mutation case only. Compulsion for affixing non judicial stamp on mutation petitions is hereby deleted. Moreover, on the basis of e-Receipt above fee shall be deposited online also against the appeal and revision petitions.]
