Section 307(1) in The General Rules (Civil), 1986

[Cites 0, Cited by 0] [Section 307] [Entire Act]

State of Rajasthan - Subsection

Section 307(1) in The General Rules (Civil), 1986

(1)Before an Amin is deputed to sell property a payment shall be required on the following scale to meet the expenses of his deputation in the event no sale take place by reason of the claim being satisfied or for any other cause:-

	Rs. P.
When the amount, including interest due upon the decree ororder does not exceed Rs. 100/-	2.50
When such amount exceeds Rs. 100/- but does not exceed Rs.500/-	4.00
When such amount exceeds Rs. 500/- but does not exceed Rs.1000/-	6.00
When such amount exceeds Rs. 1,000/-	9.00

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 307(1) in The General Rules (Civil), 1986