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The Court Fees (Meghalaya Amendment) Act, 1996
Meghalaya Act 9 of 1996
ner279
(As passed by the Meghalaya Legislative Assembly)
Published in the Gazette of Meghalaya, Extra-ordinary, dated the 22nd November, 1996. Received the assent of the Governor on the 22nd November, 1996 An Act further to amend the Court Fees Act, 1870 in its application to the State of Meghalaya. Be it enacted by the Legislature of the State of Meghalaya in the Forty-seventh Year of the Republic of India as follows:- 1. Short title and commencement. - (1) This Act may be called the Court Fees (Meghalaya Amendment) Act, 1996. (2) It shall come into force at once. 2. Amendment of Schedule II to Act 7 of 1870. - In Schedule II to the Court Fees Act, 1870 (Act 7 of 1870), in Article 1, for the existing item (f), columns (2) and (3), the following shall be substituted, namely:-(f) when presented to any officer containing prayer for settlement of fishery, Ferry, Forest produce, forest mahals, elephants mahals or for permit or licence to deal in controlled commodities, for an offer giving terms for acceptance by Government or by a Government authority for any construction or supply work.
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"(i) |
where the application or petition is of tender value- |
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(a) |
not exceeding Rs. 5,000.00 |
Twenty-five rupees. |
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(b) |
exceeding Rs, 50,00,000.00 but not exceeding Rs. 1,00,000.00 |
One hundred rupees |
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(c) |
exceeding Rs. 1,00,000.00 but not exceeding Rs. 5,00,000.00 |
Two hundred rupees |
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(d) |
exceeding Rs. 5,00,000.00 but not exceeding Rs. 15,00,000.00 |
Three hundred rupees |
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(e) |
exceeding Rs. 15,00,000.00 but not exceeding Rs. 25,00,000.00 |
Four hundred rupees |
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(f) |
exceeding Rs. 25,00,000.00 but not exceeding Rs. 100,00,000.00 |
One hundred rupees |
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(g) |
exceeding Rs. 100,00,000.00 |
Two hundred rupees |
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(ii) |
in any other cases |
Fifteen rupees." |
