Section 61 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
61. Section 9.
- The court-fee payable on memorandum of appeal to the District Judge under Sections 50 and 57 and to the High Court under [the proviso to Section 50] [Added by Notification No. 4943/I-A-1059-1954, dated 16.11.1954.] Sections 51 and 58 shall be 2 per cent on the value of the subject matter in appeal, and in all other cases as in appeals from others under the Court Fee Act, 1870.
