Section 36 in The Maharashtra Agricultural Income Tax Act, 1962
36. Court-fee on appeal and application for revision.
- Notwithstanding anything contained in the Bombay Court-fees Act, 1959, an appeal preferred under section 31 or section 33 and an application for revision made under section 34 shall bear a court-fee stamp of such value [not exceeding one hundred rupees] [These words were inserted by Maharashtra 21 of 1964. Section 5.] as may be prescribed.
