8. Fee on memorandum of appeal against order relating to compensation.
- The amount of fee payable under this Act on a memorandum of appeal against an order relating to compensation under any Act for the time being in force for the acquisition of land for public purposes shall be computed according to the difference between the amount awarded and the amount claimed by the appellant :[Provided that the fixed court fee of one hundred rupees shall be payable on the memorandum of appeal or cross-objections before the High Court arising under the Land Acquisition Act, 1894 or any other law for the time being in force for acquisition of land for public purposes.] [Added by Punjab Government Gazetted (Extra.) Notification No. 9-Leg/99 dated April 19, 1999 (CHTR 29, 1921 SAKA) page 21.]
