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State of Andhra Pradesh - Section

Section 95 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

95. Court fees:.

- Notwithstanding anything contained in the Hyderabad Court Fees Act (VI of 1324 F.) [every original application, every appeal and every application for revision filed under this Act shall bear a Court Fee Stamp of such value as may be prescribed.] [Represenration by Andhra Pradesh Act 4 of 1958.]