Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(2)(p) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(p)the value of the court-fee stamp payable on an application to the Mamlatdar or Tribunal or on an application or appeal to the Collector or [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Divisional Commissioner' by Maharashtra 23 of 2007 (w.e.f. 1-8-2007).] under section 77;