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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(2) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(2)An appeal or revision, as the case may be, shall be on -
(a)one rupee court fee stamp paper, when made to the Collector;
(b)two rupees court fee stamp paper, when made to the Commissioner; and
(c)four rupees court fee stamp paper, when made to the Financial Commissioner.