Section 7(2) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(2)The court-fees payable on the Memorandum of Appeal under sub-section (1) of section shall be such as are provided in sub-clause (ii) of clause (a) of -Article 11 of Schedule II to the Court Fees Act, 1870, and shall be collected in the manner laid down in that Act.
