Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Kerala - Section Section 116 in Kerala Land Reforms Act, 1963 116. Court fees. - Notwithstanding anything contained in the Kerala Court.Fees and Suits Valuation Act, 1959, every application or appeal made under this Act [***] [Omitted by Act No. 35 of 1969.] shall bear court fee stamp of such value as may be prescribed.
