Section 31 in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
31. Fee payable on applications, petitions.
- Notwithstanding anything contained in the Hyderabad Court Fees Act, 1324 Fasli, or any other law for the time being in force, the fees payable on any application, memorandum of appeal or petition under this Act or rules made thereunder shall be such as may be prescribed.
