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State of Uttar Pradesh - Section
Section 50 in U.P Consolidation of Holdings Act, 1953
50. Exemption from court-fee.
- No court-fee shall be payable on any application made or any document filed, with the exception of a Vakalatnama, in any suit or proceedings under the provisions of this Act.[Substituted by U.P. Act No. 38 of 1958.]| Substituted by U.P. Act No. 38 of 1958.Prior to substitution, it stood as under :-50. Exemption from Court Fees.- No Court-fee shall be payable on any application made in any proceedings under the provision of this Act. |