Report No. 189
States which have repealed the Court Fees Act, 1870 in their territories and enacted their own Court Fees Act
1. Andhra Pradesh - A.P. Court Fees and Suits Valuation Act, 1956 (A.P. Act 7 of 1956).
2. Gujarat - Bombay Court Fees Act 1959 (Bombay Act 36 of 1959) as adopted by Gujarat A.L.O., 1960.
3. Himachal Pradesh - H.P. Court Fees Act, 1968 (H.P. Act 3 of 1968).
4. Jammu and Kashmir - Jammu and Kashmir Court Fees Act, 1977 (J&K Act 7 of 1977).
5. Karnataka - Karnataka Court Fees and Suits Valuation Act, 1958 (Karnataka Act 16 of 1958).
6. Kerala - Kerala Court Fees and Suits Valuation Act, 1960 (Kerala Act 10 of 1960).
7. Maharashtra - Bombay Court Fees Act, 1959 (Bombay Act 36 of 1959).
8. Rajasthan - Rajasthan Court Fees and Suits Valuation Act, 1961 (Rajasthan Act 23 of 1961).
9. Tamil Nadu - Tamil Nadu Court Fees and Suits Valuation Act, 1955 (Tamil Nadu Act 14 of 1955).
10. West Bengal - West Bengal Court Fees Act, 1970 (West Bengal Act 10 of 1970).
11. Union Territory of Pondicherry - Pondicherry Court Fees and Suits Valuation Act, 1972 (Pondicherry Act 6 of 1973).
The following States have amended various provisions of the Court Fees Act, 1870 from time to time, as applicable in respective States -
1. Assam
2. Bihar
3. Madhya Pradesh
4. Orissa
5. Punjab
6. Haryana
7. Meghalaya
8. Uttar Pradesh
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