(1)The amount of fee payable under this Act on a memorandum of appeal against an order relating to compensation under any Act for the time being in force for the acquisition of land for public purposes shall be computed according to the difference between the amount awarded and the amount claimed or challenged by the Appellant:Provided that, where the State Government is an acquiring body, it shall not be liable for payment of fee in such appeals.Explanation- For the purposes of this sub-section, "amount" means the amount in dispute and it shall not include the amount of statutory benefits
