Section 40(1) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
(1)In the following suits between landlord and tenant, namely:-(a)for the delivery by a tenant of the counter part of a lease or for acceptance of patta in exchange for a muchilika;(b)for the enhancement of rent;(c)for the delivery by a landlord of a lease or for obtaining a patta in exchange for a muchilika;(d)for the recovery of possession of immovable property from which a tenant has been illegally ejected by the landlord;(e)for establishing or challenging a right of occupancy; fee shall be levied on the amount of rent for the immovable property to which the suit relates, payable for the year next before the date of presenting the plaint.
