Section 77 in The Bombay Tenancy and Agricultural Lands Act, 1948
77. Court Fees.
- Notwithstanding anything contained in the Court-fees Act, 1870 (VII of 1870), every application or appeal made under this Act to the Mamlatdar, Tribunal [Collector, State Government] [These words were substituted for the word 'Collector' by Gujarat 36 of 1965, section 11 (w.e.f. 01-02-1966).] or [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) (Third Amendment) Order, 1960.] shall bear a court-fee stamp of such value as may be prescribed.
