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[Section 33]
[Entire Act]
State of Tamilnadu - Subsection
Section 33(1) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
| Section | Description of document | Court-fee |
| (1) | (2) | (3) |
| Rs.P. | ||
| 5(2) 16(6) and30(6) | Revision petition, Appeal to the Director ofSettlements Officer | 2.00 |
| 6(2) | Revision petition to the Settlement Officer | 2.00 |
| 7(c) | Revision petition to the Board of Revenue | 2.00 |
| 11(1) | Application to the Assistant Settlement Officer | 0.75 |
| 11 (3) and 21 | Appeal to the Tribunal | 2.00 |
| 20(1) | Application to the District Munsif | 0.75 |
| 22(1) | Memorandum of Appeal to the Special AppellateTribunal --- | 1500 |
| (a) if the claim does not exceed Rs. 3,000 | ||
| (b) if the claim exceeds Rs. 3,000, but it isless than Rs. 10,000 | 100.00 | |
| (c) if the claim is Rs. 10,000 or more | 50000 | |
| Interlocutory application to the SpecialAppellate Tribunal | 200 | |
| Vakalatnama to the Special Appellate Tribunal | 300 | |
| 23(3) | Application to the District Court --- | 500 |
| (1) If the claim does not exceed Rs.100 | ||
| (2) If the claim exceeds Rs. 100 | 1000 |