Section 48 in Karnataka Court-Fees and Suits Valuation Act, 1958
48. Fee on memorandum of appeal against [decision, award or order] [Substituted by Act 11 of 1969 w.e.f. 22.5.1969.] relating to compensation.
- The fee payable under this Act on a memorandum of appeal against [a decision or an award or order] [Substituted by Act 11 of 1969 w.e.f. 22.5.1969.] relating to compensation under any Act for the time being in force for the acquisition of property for public purposes shall be computed on the difference between the amount awarded and the amount claimed by the [appellant.] [Substituted by Act 15 of 1998 w.e.f. 28.5.1998.][Explanation. [Inserted by Act 80 of 1976 w.e.f. 15.8.1960.] - For the purpose of this section the expressions of "amount awarded" and "amount claimed" include any other additional sum payable in accordance with the law providing for acquisition in consideration of the compulsory nature of the acquisition.]
