Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of West Bengal - Subsection Section 29(3) in West Bengal Land Reforms Rules, 1965. (3)A process-fee of Rs. three and paise fifty for each party on whom notice is to be served shall be paid by the appellant.
