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State of Tamilnadu - Section

Section 17 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955

17. Fee payable on petitions, applications, etc.

- The provisions of sections 10 to 14 shall apply mutatis mutandis to the determination and levy of fee in respect of petitions, applications and other proceedings in Courts in the same way as they apply to the determination and levy of fee on the plaints in suits.