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State of Kerala - Section

Section 127 in Kerala Land Reforms (Tenancy) Rules, 1970

127. Fees.

- For the document mentioned in column (2) of the statement appended fixed fee at the rates mentioned against each in column (3) thereof shall be payable:Provided that no such fee shall be payable in respect of any such document presented by:-
(a)a member of any Scheduled Caste or Scheduled Tribe; or
(b)a member of the Armed Forces; or
(c)a seaman:
Provided further that no such fee shall be payable on an application presented by a person for the return of a document filed by him before any Land Tribunal or for the repayment of any amount deposited by him with any Land Tribunal-Provided also that no such fee shall be payable:-
(i)on any application or petition of appeal by or on behalf of the Government; or
(ii)on any application under or incidental to any proceedings under Section 72 to 72P filed before the Land Tribunal or the Land Board; or
(iii)on any application under or incidental to any proceedings under Sections 80A to 80G filed before the Land Tribunal: or
(iv)on any application to the Land Board under sub-section (2) of Section 109A.
Appendix
Sl. No. Nature of document   Rate of fee
(1) (2)   (3)
1. Section 22(1): Application by landlord torresumption of land ... 1.00
2. Section 23(1): Application by tenant forrestoration of possession of land previously resumed ... 2.00
3. Section 26(1): Application for recovery ofarrears of rent ... 1.00
4. Section 29: Application for preparation ofrecord of rights ... 2.00
5. Section 31(1): Application by cultivatingtenant or landlord for determination of fair rent ... 1.00
6. Section 33: Statement regarding agreed rent ... 1.00
7. Section 38(2): Application by tenant forremission of rent ... 1.00
8. Section 39(1): Application by cultivatingtenant for abatement or reduction of rent ... 1.00
9 Section 46(1): Application by tenant forpermission to pay arrears of rent through Land Tribunal . . 1.00 ...  
10. Section 48(1): Application by landlord ortenant for apportionment of rent and security for rent - ... 1.00
11. Section 49(3): Application by person acquiringinterest in part of the holding ... 1.00
12. Section 51: Statement by tenant regardingsurrender of interest in the holding ... 1.00
13. Sections 51(3) and 51A(4): Application forlease of land surrendered or abandoned ... 0.75
  Note.- No fee need be paid under thisitem in respect of applications made by any local authority orby any department of the Government. ...  
14. Section 52(6): Application in case of disputeregarding rights over timber trees ... 1.00
15. Section 54(1): Application by cultivatingtenant for purchase of the landlord's rights in his holding ... 2.00
16. Section 65(1): Application by religious,charitable or educational institutions of a public nature forvesting of their rights in Government ... 5.00
17. Section 75(3): Application to Government foracquisition of alternative site for shifting Kudikidappu ... 2.00
17A Section 77: Application for shifting ofkudikidappu ... 5.00
18. Application for registration of Kudikidappukars ... 0.50
19. Section 101 (2)(d): Application for transfer orre-transfer of application or other proceeding from one Tribunalto another or from one Appellate Authority to another ... 2.00
20. Section 106(2): Application for restoration ofpossession of lands delivered ... 2.00
21. Application for issue of copies ... 0.25
22 Applications or petitions or appeals, if any,for purposes other than those specified above: ...  
(i) to the Government ... 2.00
(ii) to the Land Board ... 2.00
(iia) [ [Inserted by SRO. No. 355/7o dated 02/06/1973, published in K.Gi Extraordinary Nc 479 dated 02/06/1973.] to the Taluk Land Board ... 2.00]
(iii) to the Appellate Authority ... 1 00
(iv) to the Land Tribunal ... 0.75
(v) to the Collector ... 1.00
(vi) to the Revenue Divisional Officer ... 0.75
(vii) to the Tahsildar- ... 0.50