Section 10 in Haryana Dholidar, Butimar, Bhondedar and Muqararidar (Vesting of Proprietary Rights) Rules, 2011
10. Fee.
(1)The court fee of Twenty five rupees shall be leviable in case of appeal, revision, review and inspections.(2)All applications under these rules shall bear a court fee of five rupees.(3)All fee shall be paid by means of court fee stamps.Annexure 1(See rule 3(1)](Application from Dholidar, Butimar, Bhondedar or Muqararidar)Subject : Application for conferment of proprietary rights of land/plot/site/building situated in village................ Tehsil................ District....................Sir
