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State of Punjab - Section

Section 19 in The Punjab Land Reforms Rules, 1973

19. Court fees.

- An appeal or an application for review or revision, as the case may be, shall be made on -
(a)one-rupee court fee stamped paper, when made to the Collector;
(b)two-rupee court fee stamped paper, when made to the Commissioner, and
(c)four-rupee court fee stamped paper, when made to the Financial Commissioner.