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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988

3. Procedure for making application.

(1)Every application to be made before the Special Court under sub-section (1) of Section 8 or before the Special Tribunal under sub-section (1) of Section (7-A) of the Act, shall be in Form-I and shall be signed and verified by the applicant.
(2)Every application under sub-rule (1) shall be made in respect of the lands specified in sub-section (3) of section 1 or in respect of lands situated in other areas notified under sub-section (38-A) thereof.
(3)Every such application under sub-section shall be presented in person or by an authorised agent or an advocate to such officer or the Court as may be authorised in this behalf by the Chairman of the Special Court or the Presiding Officer of the Special Tribunal.
(4)Every such applicant shall contain a statement in a concise form of the material facts of the claim made therein and shall be accompanied by true copies of all the documents duly attested on which the applicant proposes or is likely to rely. The Petitioner shall file copies in the Court to be verified by the Mandal Revenue Officer or by the Officer authorised by the Court in this behalf and as many copies as are required for service on all the respondents.[4. Courts Fee. - Every application filed before the Special Court or the Special Tribunal and also Appeals and Reviews filed before the Special Court shall be accompanied by a Court fee specified below] [Substituted by G.O. Ms. No. 141, Revenue (A & R), dated 27-3-2002. Published in A.P. Gazette RS to Part 1 Extraordinary dated 3-4-2002.]:-
Sl. No. L.G.C. Application valuation Court fee (in Rupees)
1. From Rs. 1/- upto Rs. 1,00,000/- Rs. 1,000/-
2. From Rs. 1,00,001/- to Rs. 5,00,000/- Rs. 3,000/-
3. From Rs. 5,00,001/- to Rs. 10,00,000/- Rs. 5,000/-
4. From Rs. 10,00,001/- to Rs. 5,00,000/- Rs. 10,000/-
5. From Rs. 50,00,001/- and above Rs. 15,000/-