A farmer or group of farmers or village community shall not be liable to pay any fees in any proceeding before the Authority or Registrar 1 ***or the High Court under this Act or the rules made thereunder. Explanation .--For the purposes of this section, fees in any proceeding includes any fees payable for inspection of any document or for obtaining a copy of any decision or order or document under this Act or the rules made thereunder.Open in Lexace · Ask the AI about this section
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