Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Madhya Pradesh - Section

Section 43 in The M.P. Ceiling On Agricultural Holdings Act, 1960

43. Court fees.

- Notwithstanding anything contained in the Court Fees Act, 1870 (No. 7 of 1870), every application or memorandum of appeal or an application for revision under this Act shall bear a Court Fees Stamp of such value as may be prescribed.