[Cites 0, Cited by 0]
[Section 40]
[Entire Act]
State of Tamilnadu - Subsection
Section 40(1) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
| Section | Description of document | Court-fee (Rs.) |
| 1 | 2 | 3 |
| Section 6(c) | Revision petition to the Commissioner, LandAdministrations | 2 |
| Section 12 | Application to the Settlement Officer Appeal tothe Tribunal. Application to the Tribunal Vakkalatnama to theTribunal | 0.75 2.00 |
| Sections 9,14, 15 and 16 | Application to the Settlement Office | |
| Section 29(6) | Appeal to the Commissioner, LandAdministrations. | 2 |
| Section 41(1) | Memorandum of appeal to the Special AppellateTribunal- | |
| (a) if the claim does not exceed Rs. 3,000 | 15 | |
| (b) if the claim exceed Rs. 3,000 but does notexceed Rs. 10,000 | 100 | |
| (c) if the claim exceeds Rs. 10,000Interlocutory application to the Special Appellate Tribunal | 2 | |
| Vakkalatnama to the Special Appellate Tribunal | 3 | |
| Section 45(3) | Application to the District Court - | 5 |
| (a) if the claim does not exceed Rs. 100 | ||
| (b) if the claim exceeds Rs. 100 | 10 | |
| Section 53 | Application to the Settlement Office | 0.75 |
| Appeal to the Director of Settlements | 1 | |
| Revision petition to the Commissioner, Land Administrations. | 1.5 |