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Vindhya Province - Section

Section 35 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

35. Court-fees and process-fees.

- Save as otherwise, expressly provided in this Act, there shall be paid such court-fees on every application filed in a proceeding under this Act and such fees for the issue or execution of any process, as may be; prescribed.