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State of Assam - Section

Section 17 in Assam Gramdan Rules, 1962

17. Fees to be levied by a Gram Sabha Adalat.

- For institution of cases, for the issue of process and for obtaining copies of documents and other matters, fees shall be realised by a Gram Sabha Adalat at such rates as provided under the Court Fees, Act, 1970. A Court Fees Register shall also be maintained.