Section 31 in Telangana Abolition of Inams Act, 1955
31. Fee payable on applications, petitions.
- Notwithstanding anything contained in [the Hyderabad Court Fees Act, 1324] [This Act has been repealed by the Andhra Court Fees and Suits Valuation (Andhra Pradesh Amendment) Act, 1958 (Act IV of 1958).] (Act No.VI of 1324 F.) Fasli or any other law for the time being in force, the fees payable on any application, memorandum of appeal or petition under this Act or rules made thereunder shall be such as may be prescribed.
