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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(1) in The Bombay land Requisition (Determination of Compensation) Rules, 1949

(1)The amount of court-fee payable on a memorandum of appeal under sub-section (3) of section 8 of the Act shall be at the rate of 5 per centum on the amount computed according to the difference between the amount awarded and the amount claimed by the appellant.