Section 18(3) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956
(3)Authorization letter produced before the Court or the Tribunal shall be engrossed on non-judicial stamp paper of the value of Re. 1.50 paise [Rupee one and fifty paise only].Form I(See rule 12)In the Rent Court at..................(every application presented to the Rent Court shall be affixed with a Court-fee label of the value of rupee one.).......................Petitioner(s)versus..........................Respondent(s)Application under section 9 of the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956Dated 20 ....
