Section 7 in Andhra Pradesh (Andhra Area) Agriculturists Relief Rules
7.
There shall be paid-(a)in respect of every application under sub section (4) of section 15 of the Act read with rule 2, process fees in accordance with the scale prescribed in item I of Appendix III to Order No 200 of the Standing Orders of the Board of Revenue; and(b)in respect of every application under section 18, 19, 19A, 20, 22 or 23 of the Act, process fees in accordance with the scales prescribed in the Civil Rules of Practice and Circular Orders.
