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State of Madhya Pradesh - Section

Section 8 in The M.P. Vas-Sthan Dakhalkar (Bhumiswami Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1980

8. Exemption from Court Fees Act, 1970.

- Notwithstanding anything contained in the Court Fees Act, 1870 (No. 7 of 1870), every application or memorandum of appeal, or an application for revision under this Act, shall bear a Court fee stamp of Rs. 2 and the copy of the order passed by the authorised officer or Collector shall be granted free of cost.