(1)Notwithstanding anything contained in the Karnataka Court-fees and Suits Valuation Act, 1958, every application or appeal made under this Act to the Court, Tahsildar Assistant Commissioner, Tribunal Deputy Commissioner, the District Court or the Karnataka Appellate Tribunal or other authority shall bear a court-fee stamp of such value as may be prescribed.(2)Notwithstanding anything contained in the Karnataka Court Fees and Suits Valuation Act, 1958 (Karnataka Act 16 of 1958), no court fee shall be payable on every appeal treated as a writ petition by the High Court under section 17 of the Karnataka Land Reforms (Amendment) Act, 1990.
