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State of Tamilnadu - Section

Section 59 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

59. Court-fees and process fees.

(1)The Court-fee payable in respect of the document specified in column (2) of the Table below, under the section in column (1) of the said Table shall be amount specified in the corresponding entry in column (3) thereof:-
Section Description of documents Court-fee Rs.P
(1) (2) (3)
7(c) Revision petition to the Board of Revenue1 200
12 Application to the Settlement Officer 075
  Appeal to the Tribunal 200
  Application to the Tribunal 075
  Vakalatnama to the Tribunal 150
34(6) Appeal to the Board of Revenue 200
46(1) Memorandum of appeal to the Special AppellateTribunal--- 1500
  (a) If the claim does not exceed Rs. 3,000  
  (b) If the claim exceeds Rs.3,000, but does notexceed Rs.10,000 10000
  (c) If the claim exceeds Rs. 10,000 50000
  Interlocutory application to the SpecialAppellate Tribunal 200
  Vakalatnama to the Special Appellate Tribunal 300
51(3) Application to the District Court ---  
  (a) if the claim does not exceed Rs. 100 500
  (b) if the claim exceeds Rs. 100 1000
60 Application to the Settlement Officer 075
  Appeal to the Director of Settlements 100
  Revision petition to the Board of Revenue 150
Explanation I. - No Court-fee need be paid in the case of appeals filed on behalf of the Government.Explanation II. - No Court-fee need be paid by the ryots in respect of applications, vakalatnamas, appeal petitions or any other petitions.
(2)In proceedings before the Tribunal, process fees shall be paid at the rates prescribed for the District Court on processes issued at the instance of parties. In proceedings before the Special Appellate Tribunal, process fees shall be paid in accordance with the process fees prescribed under section 80 of the Tamil Nadu Court-fees and Suits Valuation Act, 1955 (Tamil Nadu Act XVI of 1955). The rates of process fees leviable for service of notices and summons on respondents and witness and for production of records shall be calculated as follows in cases other than those specified in Rules 41 and 51:-
    Rs.P.
(1) For service of notices of summons on a singleperson 2.25
(2) For service of notices or summons on everyadditional person residing in the same village if applied for atthe same time [As amended by G. O. Ms. No. 1376,Revenue, datedthe 23rd March 1976.] 1.15
Explanation. - The ryots are also exempted from the payment of process fees and publication charges with regard to their applications or appeals concerning the grant of patta.