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The Court-Fees (Meghalaya First Amendment) Act, 1972
Meghalaya Act No. 2 of 1973
ner274
(a) (i) the State Government, in relation to any area in the State, or
(ii) the Deputy Commissioner, in relation to any area in the district under his charge,
is satisfied that on account of temporary shortage of stamps in any area, fees cannot be paid, and payment of fees cannot be indicated on documents by means of stamps, the State Government, or as the case may be, the Deputy Commissioner, may by notification in the official Gazette, direct that, in such area and for such period as may be specified in such notification, the fees may be paid in cash in any Treasury or Sub-Treasury and shall, on production of a challan evidencing payment of fees in the Government treasury, certify by endorsement on the document in respect of which the fees is paid, that the fees have been paid, and state in the said endorsement the amount of the fees so paid.(b) An endorsement made on any document under Clause (a) shall have the same effect as if the fees of an amount equal to the amount stated in the endorsement had been paid in respect of, and such payment has been indicated on, such document by means of stamps under Section 25.
