Section 14 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
14. Fee payable on appeals, etc.
- The provisions of section 10 to section 12 relating to the determination and levy of fee on plaints in suits shall apply mutatis mutandis to the determination and levy of fee in respect of a memorandum of appeal, cross-objection or other proceeding in second appeal or in an appeal under the Letters Patent.
