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State of Tamilnadu - Section
Section 39 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
39. Court-fees and process-fees payable.
| Section | Description of documents | Court-fee |
| (1) | (2) | (3) |
| 6(c) | Revision to the Board of Revenue | 2.00 |
| 11 | Application to the Assistant Settlement Officer | 0.75 |
| Appeal to the Tribunal | 2.00 | |
| Application to the Tribunal | 0.75 | |
| Vakalatnama to the Tribunal | 1.50 | |
| 22(6) | Appeal to the Board of Revenue | 2.00 |
| 30(1) | Memo, of appeal to the Special AppellateTribunal -(a) if the claim does not exceed Rs.3,000 | 15.00 |
| (b) if the claim exceeds Rs. 3,000, but is lessthan Rs. 10,000 | 100.00 | |
| (c) if the claim is Rs. 10,000 or more | 500.00 | |
| Interlocutory application to the SpecialAppellate Tribunal | 2.00 | |
| Vakalatnama to the Special Appellate Tribunal | 3.00 | |
| 35(3) | Application to the District Court - (a) if theclaim does not exceed Rs.100 | 5.00 |
| (b) if the claim exceeds Rs.100 | 10.00 | |
| 40 | Applicant to the Assistant Settlement Officer | 0.75 |
| Appeal to the Settlement Officer | 1.00 | |
| Revision petition to the Board of Revenue | 1.50 |
| 1 | For service of notices or summons on a singleperson. | 0.50 |
| 2 | For service of notices or summons on everyadditional person residing in the same village if applied for atthe same time. | 0.75 |