Section 86 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
86. Court-fees.
(1)The fee payable on the memorandum of an appeal filed before the Settlement Commissioner under Section 15 shall be the same as would be payable on a plaint filed for the recovery of the amount by which compensation is sought to be increased.(2)Subject to the provisions in sub-section (1), there shall be paid such court-fees on every application or document filed in the proceedings under this Act and such fees for the issue or execution of any process as may be prescribed.
