Section 73 in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
73. Court fees.
- The court-fee payable in respect of -(a)any suit under sub-section (3) of section 10, shall be twenty-five rupees;(b)any appeal to the Land Tribunal under section 46, shall be five rupees;(c)any appeal to the High Court under section 47, shall be twenty-five rupees;(d)any application for revision by the Land Commissioner under section 49, shall be one rupee;(e)any application for revision by the High Court under section 50, shall be ten rupees; and(f)any other case, shall be such fee as may be prescribed.
