Section 19 in The Gujarat Revenue Tribunal Act, 1957
19. Exemption from court-fees.
- Notwithstanding anything contained in the Court-fees Act, 1870 (VII of 1870), or any corresponding law in force in any part of the [State of Gujarat] [These words were substituted for the words 'State of Bombay' , by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] no court-fee shall be levied on any appeal or application made to the Tribunal:[Provided that where the Tribunal exercises any powers or functions under any tenancy law or other special law and that law provides for the levy of court-fee on any appeal or application to the Tribunal, nothing contained in this section shall affect the provision for levy of such fee.] [This proviso was added and was deemed always to have been added by Bombay 25 of 1959, Section 2.]
