Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] Union of India - Subsection Section 19(xxi) in The Court-fees Act, 1870 (xxi)Petition of appeal against the chaukidari assessment under [Act No. 20 of 1856] [The Bengal Chaukidari Act, 1856.], or against any municipal tax.
