Section 275 in Maharashtra Land Revenue Code, 1966
275. Court-fees.
- Notwithstanding anything contained in the Bombay Court-fees Act, 1959, and in Section 324 of the Code, every appeal before [the Maharashtra Revenue Tribunal] [These words were substituted for the words 'the Divisional Commissioner' by Maharashtra Land Revenue Code (Second Amendment) Act, 2007, Maharashtra 23 of 2007, section 9.] shall bear a court-fee stamp of such value as may be prescribed by rules under this Chapter.
