Section 49 in Telangana Jagirdars Debt Settlement Act, 1952
49. Court-fees.
(1)Notwithstanding anything contained in [the Hyderabad Court Fees Act] [Repealed by A.P. Act IV of 1958.], court-fees payable in respect of proceedings under this Act shall be at the following rates:-(i)on an application under sub-section (1) of section 11 or section 15 or on an award under sub-section (4) of section 15 or section 16 - Re.1.(ii)on an award other than an award specified in clause (iii)- Re.1 for every hundred rupees, or part thereof, of the amount of the award, subject to a maximum of Rs.50;(iii)on an appeal against a decision of the Board under sub-section (3) of section 15 or sub-section (2) of section 24 - Rs.2;(iv)on an appeal other than an appeal specified in clause (iii) Re.1 for every hundred rupees, or part thereof, of the amount of the award, subject to a maximum of Rs.50.(2)Notwithstanding anything contained in any law, the court-fees payable in respect of proceedings under this Act shall be a first charge on the property of the party ordered to pay the costs and shall be recoverable in such manner as may be prescribed.
