Section 11 in Tamil Nadu Cultivating Tenants Protection Rules, 1955

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State of Tamilnadu - Section

Section 11 in Tamil Nadu Cultivating Tenants Protection Rules, 1955

11.

The Revenue Divisional Officer may collect process fees at the following rates:-

(1)	For each summons or notice:	Rs. P
(a)	when sent by registered post, for eachdefendant, respondent or witness	1.50
(b)	when served by an Officer of the Court-
	(i) on a defendant, respondent or witness	1.50
	(ii) on every additional defendant, respondentor witness residing in the same village, if the process beapplied for at the same time	0.75

(2)Mileage for the travelling expenses of the process-server at four paise per kilo metres may be calculated from headquarters of the Revenue Divisional Officer to the place where the process-server is to go for serving summons, and may be recovered from the parties by way of Court-fee stamps, in addition to the process fees

(3)Authorization letters produced before the Revenue Divisional Officer should be engrossed on non-judicial stamp paper of the value of Rs. 1-50 (Rupee one and paise fifty only).AppendixForm I(See rule 3)Application for Deposit of Rent under section 3(3) of the Act

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State of Tamilnadu - Section

Section 11 in Tamil Nadu Cultivating Tenants Protection Rules, 1955

11.