Section 21 in The Bombay Inams (Kutch Area) Abolition Act, 1958
21. Court-fees.
- Every appeal made under this Act to the [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall bear a court-fee stamp of such value as may be prescribed.
