Section 338A(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)Unless otherwise expressly provided by or under the Act or any rule framed thereunder, the court-fees in respect of memos of appeal and documents other than those mentioned in sub-rule (1), filed or exhibited in connection with or as a result of any suit, application or other proceeding specified in Appendix III, shall be chargeable at the rates given in the Court Fees Act, 1870, for those documents.
