Section 16 in The Urban Land (Ceiling And Regulation) Rules, 1976
16. Court fees.
- Every application, appeal or other proceeding under the Act, mentioned in the Second Schedule shall bear court-fee stamps of the value specified against each such application, appeal or other proceeding in Column 3 of the said Schedule.THE FIRST SCHEDULEForm I(To be furnished in triplicate)(See Rules 3 and 9)Statement Under Sub-Section (1) Of Section 6
