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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(4) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

(4)Whether or not a decree is passed payment made or property allotted under sub- section (2) or sub-section (3), the fee payable under either of the said subsections shall be recoverable as if it were an arrears of land revenue.