Section 15 in Bombay Inferior Village Watans Abolition Act, 1958
15. Court fees.- Notwithstanding anything contained in the Court-fees Act, 1870, (VII of 1870 ??? VI ??? 124 F.) or the Hyderabad Court Fees Act, 1324 F. every appeal made under this Act to the Bombay Revenue Tribunal shall bear a court-fee stamp of such value as may be prescribed.
