[Cites 0, Cited by 0]
[Section 39]
[Entire Act]
State of Tamilnadu - Subsection
Section 39(1) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
| Section | Description of documents | Court-fee |
| (1) | (2) | (3) |
| 6(c) | Revision to the Board of Revenue | 2.00 |
| 11 | Application to the Assistant Settlement Officer | 0.75 |
| Appeal to the Tribunal | 2.00 | |
| Application to the Tribunal | 0.75 | |
| Vakalatnama to the Tribunal | 1.50 | |
| 22(6) | Appeal to the Board of Revenue | 2.00 |
| 30(1) | Memo, of appeal to the Special AppellateTribunal -(a) if the claim does not exceed Rs.3,000 | 15.00 |
| (b) if the claim exceeds Rs. 3,000, but is lessthan Rs. 10,000 | 100.00 | |
| (c) if the claim is Rs. 10,000 or more | 500.00 | |
| Interlocutory application to the SpecialAppellate Tribunal | 2.00 | |
| Vakalatnama to the Special Appellate Tribunal | 3.00 | |
| 35(3) | Application to the District Court - (a) if theclaim does not exceed Rs.100 | 5.00 |
| (b) if the claim exceeds Rs.100 | 10.00 | |
| 40 | Applicant to the Assistant Settlement Officer | 0.75 |
| Appeal to the Settlement Officer | 1.00 | |
| Revision petition to the Board of Revenue | 1.50 |