Section 14 in Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Rules, 1972
14. Court-fees.
- The Court-fee payable in respect of applications, appeal, etc., shall be as follows. -(i)Application relating to dispute under section 4 - Re. 1.00(ii)Appeal under section 5(1) - Rs. 2.00(iii)Appeal under section 8 - Rs. 2.00(iv)Reference to Court under section 9 (2) - Nil(v)Reference to Court under section 10 - Nil(vi)Notice of transfer under section 15 - Re. 1.00(vii)Any other application - Re. 1.00Form Prescribed Under the Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Rules 1972, Issued Under the Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Act, 1971 (Tamil Nadu Act 40 of 1971)Form I(See rule 3)Application For Settlement of Dispute Under Section 4
