Rajasthan HC: Appeals u/s 58 RERA Act to be Filed with Court Fees - (13 Apr 2022)
PROPERTY
Rajasthan High Court has held that where there is no specific provision for payment of Court fees on appeals under Section 58 of the Real Estate Regulatory Authority Act, 2016, the Court fees of Rs.5000 under Rule 37 of the RERA Rules, 2017 to be paid on appeal before the High Court.
Tags : RAJASTHAN HIGH COURT REAL ESTATE REGULATORY AUTHORITY ACT 2016 RULE 37 SECTION 58
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