Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY KHOTI ABOLITION RULES, 1949 CONTENTS 1. Short title 2. Definition 3. Form of notice 4. Form of application 5. Court fees BOMBAY KHOTI ABOLITION RULES, 1949 In exercise of the powers conferred by Section 16 of the Bombay Khoti Abolition Act, 1949 (Bom. VI of 1950), the Government of Bombay is pleased to make the following rules, namely 1. Short title :- These rules may be called the Bombay Khoti Abolition Rules, 1949 2. Definition :- In these Rules (a) "Act" means the Bombay Khoti Abolition Rules, 1949 (b) "Form" means a Form appended to these rules 3. Form of notice :- The notice to be given by a Mamlatdar under sub-section (2) of Section 5 of the Act shall be in Form 'A' 4. Form of application :- The application to be made to the Collector for compensation under sub-section (2) of Section 12 of the Act shall be in Form 'B' 5. Court fees :- Every appeal under the Act to the Bombay Revenue Tribunal shall bear a Court fee stamp of Rs.3