Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Court-Fees (Madhya Pradesh Amendment) Act, 2012 03 of 2013 [09 January 2013] CONTENTS 1. Short title 2. Amendment of Central Act No. VII of 1870 in its application to the State of Madhya Pradesh 3. Amendment of Schedule II Court-Fees (Madhya Pradesh Amendment) Act, 2012 03 of 2013 [09 January 2013] An Act further to amend the Court-fees Act, 1870 in its application to the State of Madhya Pradesh. Be it enacted by the Madhya Pradesh Legislature in the Sixty-third year of the Republic of India as follows:-- * Published in M.P. Rajpatra (Asadharan) dated 9-1-2013 Page 20. 1. Short title :- This Act may be called the Court-fees (Madhya Pradesh Amendment) Act, 2012. 2. Amendment of Central Act No. VII of 1870 in its application to the State of Madhya Pradesh :- The Court-fees Act, 1870 (No. VII of 1870) (hereinafter referred to as the principal Act), in its application to the State of Madhya Pradesh be amended in the manner hereinafter provided. 3. Amendment of Schedule II :- In Schedule II to the principal Act, in Article 11, in clause (a), in sub-clause (i), in the column pertaining to proper fee, for the words "Ten percent of the enhanced amount claimed in appeal", the words "Two and one half percent of the enhanced amount claimed in appeal subject to a maximum of one lac rupees" shall be substituted.