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Madras Presidency - Section

Section 90 in Madras Hindu Religious and Charitable Endowments Act, 1951

90. Court fees to be paid as prescribed by Schedule I.

- Notwithstanding anything contained in the First or the Second Schedule to the Court fees Act, 1870, the proper fees for the documents described in columns (1) and (2) of Schedule shall be the fees indicated in column (3) thereof.