Section 112 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
112. Court-fees.
- Notwithstanding anything contained in the Court-fees Act, 1870, every application or appeal made under this Act to the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.], Tribunal, [Collector, the State Government] [These words were substituted for the word 'Collector' by Gujarat 22 of 1968, Section 3.] or [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall bear a court-fee stamp of such value as may be prescribed.
