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State of Tamilnadu - Section

Section 33 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973

33. Court-fees and process fees.

(1)The Court-fee payable in respect of the documents specified in column (2) of the Table below, under the section specified in column (1) of the said Table, shall be the amount specified in the corresponding entry in column (3) thereof:-
Section Description of document Court-fee
(1) (2) (3)
  Rs.P.  
5(2) 16(6) and30(6) Revision petition, Appeal to the Director ofSettlements Officer 2.00
6(2) Revision petition to the Settlement Officer 2.00
7(c) Revision petition to the Board of Revenue 2.00
11(1) Application to the Assistant Settlement Officer 0.75
11 (3) and 21 Appeal to the Tribunal 2.00
20(1) Application to the District Munsif 0.75
22(1) Memorandum of Appeal to the Special AppellateTribunal --- 1500
  (a) if the claim does not exceed Rs. 3,000  
  (b) if the claim exceeds Rs. 3,000, but it isless than Rs. 10,000 100.00
  (c) if the claim is Rs. 10,000 or more 50000
  Interlocutory application to the SpecialAppellate Tribunal 200
  Vakalatnama to the Special Appellate Tribunal 300
23(3) Application to the District Court --- 500
  (1) If the claim does not exceed Rs.100  
  (2) If the claim exceeds Rs. 100 1000
Explanation. - No Court-fee need be paid in the case of appeals filed on behalf of the Government.
(2)In proceedings before the Tribunal, process, fees shall be paid at the rates prescribed for District Courts on processes issued at the instance of parties. In proceedings before the Special Appellate Tribunal, process fees shall be paid in accordance with the process fees prescribed under section 80 of the Tamil Nadu Court Fees and Suits Valuation Act, 1955 (Tamil Nadu Act XIV of 1955). The process fees payable for service of notice and summons on respondents, witnesses and for production of records shall be calculated as follows:-
    Rs. P.
(a) For service of notices or summons on a singleperson 2.25
(b) For service of notices or summons on everyadditional person residing in the same village if applied for atthe same time. 1.15