Section 7 in The Bombay land Requisition (Determination of Compensation) Rules, 1949
7.
(1)The amount of court-fee payable on a memorandum of appeal under sub-section (3) of section 8 of the Act shall be at the rate of 5 per centum on the amount computed according to the difference between the amount awarded and the amount claimed by the appellant.(2)The memorandum of appeal under clause (b) of sub-section (2) of section 9 shall bear a court-fee of rupees five.[Form A] [Substituted by G.N. of 27.7.1956.][See rule 3(1)]Premises -Room or Block No.Name of the BuildingFloorName of the RoadRequisition Order No. and dateOffice Case No.Name of the LandlordName of the person present on behalf of the landlord (if landlord does not attend).
