Section 659(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The Government may, from time to time by notification in the *Telangana Gazette, determine what fee, if any, shall be paid-(a)on any application or appeal made under this Act to the Judge; and(b)previous to the issue, in any inquiry or proceeding of the said Judge under this Act, of any summons or other process:Provided that the fees, if any, determined under clause (a) shall not, in cases in which the value of the claim or subject matter is capable of being estimated in money, exceed the fees at the time being levied, under the provisions of the [the Telangana Small Causes Court Act, 1330 F (Act VI of 1330 F).] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] in cases in which the value of the claim or subject matter is of like amount.
