Section 7 in The Rules Under Tamil Nadu Agriculturists Relief Act, 1938
7.
There shall be paid-(a)in respect of every application under sub-section (4) of section 15 of the Act read with rule 2, process fees in accordance with the scale prescribed in item 1 of Appendix III to Order No. 200 of the [Standing Orders of the Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now, it is called Revenue Standing Orders.]; and(b)in respect of every application under sections 18, 19, [19-A] [The expression '19-A' was inserted by G.O.Ms. No. 2309, dated the 20th September, 1943 which deemed to have been and to have come into force on 27th October 1939.], 20, 22 or 23 of the Act, process fees in accordance with the scales prescribed in the Civil Rules of Practice and Circular Orders.
