- Notwithstanding anything contained in the Court Fees, Act 1870 (VII of 1870), as adapted and applied to the [Saurashtra area of the [State of Gujarat] [These words were substituted for the word 'State' by the Bombay (Saurashtra Area) Adap tation of Laws (State and Concurrent Subjects )Order 1956.]] every application or appeal made under this Act to the Mamlatdar, Collector or Tribunal shall have a court-fee stamp of such value as may be prescribed.
