Section 2(1) in The Court-Fees (Assam Amendment) Act, 1972

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State of Assam - Subsection

Section 2(1) in The Court-Fees (Assam Amendment) Act, 1972

(1)for Article 1, the following shall be substituted, namely:-

	Number			Proper fee
	(1)	(2)		(3)
"I.	Plaint, written statement pleading a set-off orcounter-claim or memorandum of appeal (not otherwise providedfor in this Act, or of cross-objection presented to any Civil orRevenue Court except those mentioned in Section 3	When the amount or value of the subject-matterin dispute does not exceed one hundred rupees, for every fiverupees or part thereof of such amount or value.		Fifty-five paise
		and
		When such amount or value exceeds one hundredrupees, for every ten rupees or part thereof, in excess of onehundred rupees up to one hundred and fifty rupees		One rupees and ninety-five paise.
		and
		When such amount or value exceeds one hundredand fifty rupees, for every ten rupees, or part thereof up toone hundred rupees		One rupees and forty paise.
		and
		When such amount or value exceeds one thousandrupees, for every one hundred rupees, or part thereof in excessof one thousand rupees up to seven thousand five hundred rupees		Eight rupees and twenty-five paise
		and
		When such amount or value exceeds seventhousand five hundred rupees, for every two hundred and fiftyrupees, or part thereof, in excess of seven thousand fivehundred rupees up to ten thousand rupees		Sixteen rupees and fifty paise
		and
		When such amount or value exceeds ten thousandrupees, for every five hundred rupees, or part thereof, inexcess of ten thousand rupees, up to twenty thousand rupees		Twenty-four rupees and seventy-five paise
		and
		When such amount or value exceeds, twentythousand rupees, for every one thousand rupees, or part thereof,in excess of twenty thousand rupees up to fifty thousand rupees		Thirty-three rupees
		and
		When such amount or value exceeds fiftythousand rupees, for every five thousand rupees, or part thereofin excess of fifty thousand rupees:		Forty-one rupees and twenty-five paise
		Provided that maximum fee leviable on a plaintor memorandum of appeal shall not exceed eleven thousandrupees".