Section 33 in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
33. Court-fees.
(1)Notwithstanding anything contained in the Bombay Court-fees Act, 1959, the court-fees payable in respect of proceedings under this Act shall be at the following rates:-(i)on an application under sub-section (1) of section 3 or of section 6 or on an award under sub-section (4) of section 6 or section 7 - Re. 1;(ii)on an award other than an award specified in clause (i) - Rs. 1 for every hundred rupees, or part thereof, of the amount of the award, subject to a maximum of Rs. 50;(iii)on an appeal against a decision of the Court under sub-section (3) of section 6 or sub-section (2) of section 15 - Rs. 2;(iv)on an appeal other than an appeal specified in clause (iii) - Re. 1 for every hundred rupees, or part thereof, of the amount involved subject to a maximum of Rs. 50.(2)Notwithstanding anything contained in any law, the court-fees payable in respect of proceedings under this Act shall be a first charge on the property of the party ordered to pay the costs and shall be recoverable in such manner as may be prescribed.
