Section 49(3) in Tamil Nadu Entertainments Tax Rules, 1939
(3)[ Appeals and revision petitions preferred under sub-rules (1) and (2) should be affixed with Court-fee stamps of the appropriate value as specified in the Tamil Nadu Court-fees and Suits Valuation Act, 1955 (Tamil Nadu Act XIV of 1955).] [Inserted by G.O. Ms. No. 1841, Revenue, dated the 23rd June 1959.]
