Section 324 in Maharashtra Land Revenue Code, 1966
324. Provision for court fees.
- Notwithstanding anything contained in the Bombay Court Fees Act, 1959, but subject to the provision of section 275, every appeal or application made to the Tribunal shall bear a court fee stamp of [one hundred rupees or such amount as may be prescribed, whichever is higher] [Substituted 'one hundred rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] if the value of the suit property is ten thousand rupees or less and of [five hundred rupees or such amount as may be prescribed, whichever is higher] [Substituted 'five hundred rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] if such value exceeds ten thousand rupees :Provided that, where the Tribunal exercises any powers or functions under any relevant tenancy law or other special law and that law provided for the levy of court fee on any appeal or application to the Tribunal, nothing contained in this section shall affect the provisions for levy of such fee.
