Section 659 in Greater Hyderabad Municipal Corporation Act, 1955
659. Fees in proceedings before the Judge.
(1)The Government may, from time to time by notification in the *Telangana Gazette, determine what fee, if any, shall be paid-(a)on any application or appeal made under this Act to the Judge; and(b)previous to the issue, in any inquiry or proceeding of the said Judge under this Act, of any summons or other process:Provided that the fees, if any, determined under clause (a) shall not, in cases in which the value of the claim or subject matter is capable of being estimated in money, exceed the fees at the time being levied, under the provisions of the [the Telangana Small Causes Court Act, 1330 F (Act VI of 1330 F).] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] in cases in which the value of the claim or subject matter is of like amount.(2)The Government may from time to time by a like notification determine by what person any fee determined under clause (a) shall be payable.(3)No application or appeal shall be admitted by the said Judge, until the fee, if any, prescribed therefor under clause (a), has been paid.
