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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(1)(iv) in The Hyderabad Agricultural Debtors Relief Act, 1956

(iv)on an appeal other than an appeal specified in clause (iii) Re. 1 for every hundred rupees, or part thereof, of the amount involved subject to a maximum of Rs. 50.