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State of Rajasthan - Section

Section 29 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

29. Court fee.

- The court fee on applications and appeals under the Act shall be the same as is provided for the time being for application and appeals presented to a Revenue Court, and process fees shall be payable in respect of a notice issued under the Act, as if they were processes issued by a Revenue Court.