Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 4 in The Chennai City Tenants Protection Rules, 1970 4. For every appeal to the High Court under section 9-A, a Court-fee of Rs. 10 shall be payable and in respect of the appeals to the other Courts a fee of Rs. 5 only shall be payable.
