Section 5 in The Bombay Bhil Naik Inams Abolition Rules, 1955

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Bombay Presidency - Section

Section 5 in The Bombay Bhil Naik Inams Abolition Rules, 1955

5. Court-fee.

- Every appeal under the Act to the Bombay Revenue Tribunal shall bear a court-fee stamp of Rs. 3.Form 'A'(See rule 4)To.The Collector of ..................Full name of the applicant.............Village ........ Taluka................Sir,

(a)[ I beg to state that I am a holder of the marginally-noted] [In the case of Inamdars.]

(i)	Name of village	{\|
village (s)land(s) in the village .......

|-| (ii)| S. No.AreaAssessment|taluka ........ district......under a Bhil Naik Inam.|}

(b)[ I beg to state that I am a resident of the village......taluka.......... district .....] [In the case of person other than Inamdars.]

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Bombay Presidency - Section

Section 5 in The Bombay Bhil Naik Inams Abolition Rules, 1955

5. Court-fee.