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State of Tamilnadu - Section
Section 60 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
60. Court- fees.
- The Court-fee payable in respect of the documents specified in column (2) of the Table below shall be the amount specified in the corresponding entry in column (3) thereof.Table| Serial No.(l) | Description of document (2) | Court-fee Rs.F. (3) |
| 1. | Objection petition in regard to the draftstatement under section 10(5) | 100 |
| 2. | Application under section 15 for rectificationof bona fide mistakes or clerical errors in the final statementpublished under section 12 or 14 | Nil |
| 3. | Application to the authorized officer fordecision under section 16(3)(a)(iii) | 100 |
| 4. | Application for deciding dispute under section17(3) | 100 |
| 5. | Application under the proviso to section 18(3)or the third proviso to section 62 for permission to harvest anycrop standing on the land acquired under section 18(1) or takenpossession of under section 62 | 100 |
| 6. | Application under section 18(5) for continuanceof possession of land acquired by Government. | 100 |
| 7. | Application to the Land Board under section 26or section 30 | 2.00 per standard acre of the land proposed to beacquired subject to a minimum fee of Rs. 10 and a maximum fee ofRs. 100. |
| 8. | Application under section 36 for rectificationof bona fide mistakes or clerical errors noticed in the decisionof the Land Board. | Nil |
| 9. | Claim application under section 50(2) | 100 |
| 10. | Objection petition in regard to the draftcompensation assessment roll under section 50(3) | 100 |
| 11. | Application under section 50(9) forrectification of bona fide mistakes in the compensationassessment roll as published finally | Nil |
| 12. | Application under section 50(10) for correctionof any clerical or arithmetical mistake in regard to any entry inthe compensation assessment roll as published finally | Nil |
| 13. | Claim application under section 51(1) | 100 |
| 14. | Application under section 63(3) for deciding anydispute relating to rent payable under section 63(2) | 100 |
| 15. | Application for distribution of possession ofland under section 64(1) | 100 |
| 16. | Application under section 66(3) for deciding anydispute arising in regard to the amount of compensation payableunder section 66(2) | 100 |
| 17. | Application under section 75 for decidingwhether any grazing land referred to in section 74 has become fitfor cultivation | Nil |
| 18. | Petition under section 84 to stay execution ofany decision- | |
| (i) To the High Court | 500 | |
| (ii) To the Land Commissioner | 250 | |
| (iii) To the Land Tribunal | 250 | |
| 19. | Application under section 99.for transfer ofproceedings from one authorized officer to another | 200 |
| 20. | Interlocutory applications in respect ofproceedings before any authority or officer not otherwiseprovided for | 100 |
| 21. | Applications or petitions other than thosespecified above and in section 108, - | |
| (a) To the Government | 200 | |
| (b) To the Land Commissioner | 200 | |
| (c) To the Land Board | 200 | |
| (d) To the Sugar Factory Board | 200 | |
| (e) To the Sugar Factory Tribunal | 200 | |
| (f) To the Land Tribunal | 200 | |
| (g) To the Authorized Officer | 100 | |
| (h) To any other officer or authority | 100 |