Section 11 in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977
11. Court fees on appeal and application for revision.
- Notwithstanding anything contained in [Gujarat Court-fees Act, 2004] [Substituted for 'the Bombay Court-fees Act, 1959' by Gujarat 13 of 2006, dated 31st March, 2006 (w.e.f 01-04-2006)], an appeal made under section 9 and an application for revision made under section 10 shall bear a court fee stamp of such value as may be prescribed.
