Section 187 in Rules Under the Land and Revenue Regulation
187. Fees on Judicial processes.
- Fees on processes which are issued by Revenue Officers or Settlement Officers in cases under the Tenancy Acts and is cases of a judicial nature as defined in rule 181, shall be charged for in accordance with the rules framed by the High Court of [Assam and Nagaland] [(Under the authority of the Assam High Court Order, 1948 the rules framed by the Calcutta High Court under clause (1), section 20 of the Court Fees Act are still being followed by the Assam High Court)] Under Clause (i), section 20, of the Court-fees Act, VII of 1870, and confirmed by the State Government.
