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State of Andhra Pradesh - Section

Section 30 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005

30.

Appeal under Section 19(1) of the Act shall be in the manner of appeals against the original decree or order in a civil proceedings, but there shall be no court fee payable for the appeal.If any court fee is prescribed under various special Acts, they shall be paid in respect of the appeal.