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Vindhya Province - Section
Section 46 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
46. Court and process-fees.
- Court and process fees for applications, suits and appeals, under the Act will be levied as in Appendix A to the rules.Appendix A(See Rule 47)Court and Process Fees payable under the Act| Sl. No. | Section of the Act | Description | Court fees |
| 1. | 11 | Application by maintenance holder for payment of amount formaintenance. | Re. 1/- |
| 2. | 12 | Application by co-sharer for payment of compensation. | Re. 1/- |
| 3. | 20 | Application by Jagirdar for allotment of land for personalcultivation. | Re. 1/- |
| 4. | 24 | Application for demarcation of applicant's share in joint Sirand Khudkasht. | Re. 1/- |
| 5. | 31 | Appeal from order of Tahsildar under Section 8 or 21 (3). | Re. 1/- |
| 6. | 32 | Appeal from order of land Reform Commissioner. | Rs. 5/- |
| 7. | Any other application under the Act. | Re. 1/- | |
| 8. | Process Fees. | As under the Rewa Land Revenue & TenancyCode, 1935. |