Section 45(7) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(7)Notwithstanding anything contained in the Bombay Court-fees Act, 1959 every appeal or application made to the Tribunal shall bear a court-fee stamp of one rupee if the value of the property is ten thousand rupees or less and of two rupees if such value exceeds ten thousand rupees.
