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Judgment
Sr.No.
1Â Â Â Â Â Â Â Â Â Â",Nature of documents 2,Amount of Value 3,Proper fee 4
As in Haryana only,,,
1.,"Plaint, written statement,
pleading of set-off or
counter claim or
memorandum of appeal (not
otherwise provided for in
this Act) or of cross
objection presented to any
civil or revenue court
except those mentioned in
section 3.","When the amount or value
of the subject-matter in
dispute does not exceed one
hundred rupees, for every
ten rupees or part thereof.
When such amount or value
exceeds one hundred
rupees, but does not exceed
five hundred rupees, for
every twenty rupees, or
part thereof, in excess of
one hundred rupees upto
five hundred rupees.
 When such amount or
value exceeds five hundred
rupees, for every fifty
rupees, or part thereof, in
excess of five hundred
rupees, upto three thousand
rupees.
When such amount or value
exceeds three thousand
rupees, for every one
hundred rupees, or part
thereof, in excess of three
thousand rupees, upto ten
thousand rupees.
When such amount or value
exceeds ten thousand
rupees, for every five
hundred rupees, or part
thereof, in excess of ten
thousand rupees, upto
twenty thousand rupees.
When such amount or value
exceeds twenty thousand
rupees, for every one
hundred rupees, or part
thereof, in excess of twenty
thousand rupees, upto fifty
thousand rupees.
When such amount or value
exceeds fifty thousand
rupees, for every five
thousand rupees, or part
thereof, in excess of fifty
thousand rupees.","One rupee.
Three rupees.
Eight rupees.
Twenty rupees
Seventy-five rupees
One hundred rupees.
Two hundred rupees.