Section 40(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

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State of Tamilnadu - Subsection

Section 40(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(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

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State of Tamilnadu - Subsection

Section 40(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974