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State of Tamilnadu - Section

Section 40 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

40. Court-fees and process fees payable.

(1)The Court-fee of the documents specified in column (2) of the table below, under the section specified in column (1) of the said table, shall be the amount specified in the corresponding entry in column (3) thereof:-The Table
Section Description of document Court-fee (Rs.)
1 2 3
Section 6(c) Revision petition to the Commissioner, LandAdministrations 2
Section 12 Application to the Settlement Officer Appeal tothe Tribunal. Application to the Tribunal Vakkalatnama to theTribunal 0.75 2.00
Sections 9,14, 15 and 16 Application to the Settlement Office  
Section 29(6) Appeal to the Commissioner, LandAdministrations. 2
Section 41(1) Memorandum of appeal to the Special AppellateTribunal-  
  (a) if the claim does not exceed Rs. 3,000 15
  (b) if the claim exceed Rs. 3,000 but does notexceed Rs. 10,000 100
  (c) if the claim exceeds Rs. 10,000Interlocutory application to the Special Appellate Tribunal 2
  Vakkalatnama to the Special Appellate Tribunal 3
Section 45(3) Application to the District Court - 5
  (a) if the claim does not exceed Rs. 100  
  (b) if the claim exceeds Rs. 100 10
Section 53 Application to the Settlement Office 0.75
  Appeal to the Director of Settlements 1
  Revision petition to the Commissioner, Land Administrations. 1.5
Explanation. - No Court-fee need be paid in the case of appeals filed on behalf of the Government.
(2)In proceedings before the Tribunal, process fees shall be paid at the rates prescribed for the District Court on processes issued at the instance of parties. In proceedings before the Special Appellate Tribunal, process fees shall be paid in accordance with the process fees prescribed under section 80 of the Tamil Nadu Court-Fees and Suits Valuation Act, 1955. The rates of process fees leviable for service of notice and summons on respondents and witnesses and for production of records shall be as follows:-
(i) for service of notice or summons on a singleperson. 1.5
(ii) for service of notice or summons on everyadditional person residing in the same village if applied for atthe same time 0.75