Page 57 - APHC | Advocates Clerks Association

IMPORTANT PROVISIONS OF LAW
CIVIL PROCEDURE CODE

Sl. Sections Nature Limitation Court Fee
No of Case
U/s 22 of Lease, Rent &
24. CRP - ` 10/-
Evection Control Act
25. U/s 148-A of CPC Caveat - - ` 10/-

26. U/s 6 of Specific Relief Act CRP 90 days ` 10/-
U/s 25 of Provincial Small
27. CRP 90 days ` 10/-
Causes Courts Act IX of 1887
U/s 91 of A.P. (Telangana)
28. CRP 60 days ` 10/-
Tenancy Agricultural Land Act 1950
U/Art 227 Constitution of India
29. CRP - - - ` 100/-
Andhra Tenancy Agricultural Land Act
U/s 28 of A.P. Abolition of
30. CRP 90 days ` 10/-
Inams Act
31. U/s 12 of Hyderabad Small CRP 90 days ` 10/-
AP Agricultural Indebtedness
32. CRP 90 days ` 10/-
Relief Act
U/s 9 of Entertainment Tax Act
33. CRP 90 days ` 10/-
(Dy.Commissioner)
34. U/s 83 of Wakf Tribunal Act CRP 90 days ` 10/-

35. U/s 114 of CPC Review 30 days Half of CF
in main case.
U/s 115 of CPC CRP
U/ Order
36. (NPD Cases 90 days ` 10/-
IX Rule 13 of CPC (exparte order) only)
if allowed CRP lies
U/s 47 of CPC
37. CMSA 90 days ` 10/-
as per CF Act
38. U/s 100 of CPC SA 90 days As per Act
U/s 116(A) of Representation 30 days
39. EP ` 1000/-
of People Act As per Act
40. U/s 24 of CPC TRCMp - ` 2/-

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