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State of West Bengal - Section

Section 18 in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982

18. Fee payable for any matter coming within the purview of section 13.

—The fee payable for any matter coming within the purview of section 13 of the Act shall be such as is provided for such or similar matter in the Code of Civil Procedure, 1908 (5 of 1908).