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State of Rajasthan - Section

Section 48 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

48. Court fee.

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