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 West Bengal - Section Section 26 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004 26. Mode of payment of fees. Any fee payable under these rules shall, unless otherwise expressly provided in these rules, be paid in court-fee stamps.
