Section 36 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
36. Court-fee.
- Notwithstanding anything contained in the Bombay Court-fees Act, 1959, every appeal made under this Act to the Maharashtra Revenue Tribunal shall bear a court-fee stamp-(i)in the case of a declaration of the Collector under section 21 or an amended declaration under section 37, of twenty-five rupees;(ii)in the case of an award of the Collector under section 25 or an amended award under section 37, of an amount equal to five per cent of the difference between the amount of compensation awarded to the appellant and that claimed by him in his appeal, or rupees fifteen, whichever is more; and(iii)in any other case, of five rupees.
