Section 12(3)(b) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

(b)the fee chargeable for a certified copy of notes of evidence, order or judgment shall be rupees two plus fifty paise for a folio of ninety words :

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