Section 27 in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
27. Court fee stamps on appeal and application.
- Notwithstanding anything contained in the Court- fees Act, 1870 (VII of 1870), an appeal preferred under Section 15 or 17 [or an application for revision under Section 19 or any application is made under the provisions of this Act, shall bear court-fee stamps of such value, as may be prescribed.] [Substituted by M.P. Act No. 3 of 1971 (w.e.f. 1-4-1970)]
