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State of Jharkhand - Section
Section 24 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
24. Court-fees under Section 40(2)(J).
- Court fees payable on application and memoranda of appeals. - The Court fees payable on applications, processes and memoranda of appeals shall be follows:-| Nature of application, process and appeals. | Amount of Court-Fee stamps payable per application, process,or memorandum of appeals. | |
| Rs. | ||
| 1. | Application under sub-section (1) of Section 6 | 1.50 |
| 2. | Process fees under sub-section (1) of Section 6 | 1.13 |
| 3. | Memorandum of appeal under sub-section (4) of Section 6 orSection 10 | 2.50 |
| 4. | Application filed during the preparation of therecord-of-rights other than petition of objection. | No court-fee payable |
| 5. | Petition of objection under section 103A of the Bihar TenancyAct, 1885; Section 83 of the Chotanagpur Tenancy Act, 1908 orSection 24 of the Santhal Parganas Settlement Regulation, 1872 | Rs. 1.50 for each objection petition besides process fee ofRs. 1.13 per process |
| 6. | Objections under sub-section (2) of Section 10 | No court-fee payable |
| 7. | Objections under sub-section (2) of Section 12 | Ditto |
| 8. | Objections under sub-section (3) of Section 13 | Ditto |