Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 5 in Hyderabad (Abolition of Cash Grants) Compensation Bond Rules, 1962 5. Court-fees. - Every appeal made under the Act to the Maharashtra Revenue Tribunal shall bear a court-fee stamp of three rupees.
