Section 553(2) in Rules Under the Court-Fees Act, 1870
(2)[Notification F. No. 9-1-83-B-XXI, dated the 1st April, 1983.] [Published in M.P. Rajpatra (Asadharan), dated 1-4-1983 at page 1062.] - In exercise of the powers conferred by Section 35 of the Court Fees Act, 1870 (No. 7 of 1870), the State Government hereby reduces to the extent of fifty percent, the Court fees payable on plaint referred to in Article 1-A and 2 of the First Schedule and Articles 5,17 and 21 of the Second Schedule to the said Act, for any relief for protection of his rights by an agriculturist ordinarily residing in a village or in an area in this State, which in either case is declared by the Collector, from time to time, drought-affected village or area during the currency of such declaration.
