Section 19 in The Tamil Nadu Agricultural Lands Record of Tenancy Rights Rules, 1969
19. [ Process fees. [Added by G.O. Ms. No. 865, Revenue, dated the 12th May 1983.]
- The Record Officer, the appellate authority, the District Collector or such officer, as may be specified for the purpose of section 7 may collect process fees at the following rate namely :For fresh summons or notice for each defendant, respondent or witness Rs. 3.50]
