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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(1)(iv) in The Maharashtra Agricultural Debtors Relief Act, 1947

(iv)on an appeal other than an appeal specified in clause (iii) - Rs. 1 for every hundred rupees, or part thereof, of [the amount involved] [These words were substituted for the words 'the amount of the award' by Bombay 70 of 1948, Section 16.] subject to a maximum of Rs. 50.