Section 4 in The Assam Court-Fees (Amendment) Act, 1950

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State of Assam - Section

Section 4 in The Assam Court-Fees (Amendment) Act, 1950

4. Amendment of Schedule I, Article I.

- For Article I in the First Schedule to the principal Act, the following shall be substituted namely:

I.	Plaint, written statement pleading a set-off orcounter- claim or memorandum of appeal (not otherwise providedfor in this Act) or of cross-objection presented to any CivilCourt or Revenue Court except those mentioned in Section 3		when the amount or value of the subject-matterin dispute does not exceed seventy-five rupees, for every fiverupees for part thereof of such amount or value	Six annas
	and
	when such amount or value exceeds seventy-fiverupees, for every five rupees or part thereof, in excess ofseventy-five rupees, up to one hundred rupees	Eight annas
	and
	when such amount or value exceeds one hundredrupees or every ten rupees or part thereof, in excess of onehundred rupees up to one hundred and fifty rupees	One rupee ten annas
	and
	when such amount or value exceeds one hundredand fifty rupees, for every ten rupees or part thereof up to onehundred rupees.	One rupee two annas
	and
	when such amount or value exceeds one hundredrupees, for every one hundred rupees, or part thereof, in excessof one thousand rupees, up to seven thousand five hundred rupees	Seven rupees eight annas
	and
	when such amount or value exceeds seven thousandfive hundred rupees, for every two hundred and fifty rupees, orpart thereof, in excess of seven thousand five hundred rupees, upto ten thousand rupees	Fifteen rupees
	and
	when such amount or value exceeds ten thousandrupees, for every five hundred rupees, or part thereof, in excessof ten thousand rupees, up to twenty thousand rupees	Twenty-two rupees eight annas
	and
	when such amount or value exceeds twentythousand rupees, for every one thousand rupees, or part thereof,in excess of twenty thousand rupees, up to fifty thousand rupees.	Thirty rupees
	when such amount or value exceeds fifty thousandrupees, for every five thousand rupees or part thereof, in excessof fifty thousand rupees Provided that the maximum fee leviableon a plaint or memorandum of appeal shall be ten thousandrupees."	Thirty-seven rupees eight annas: