Section 26 in Pondicherry Court-Fees and Suits Valuation Act, 1972
26. Adoption suits.
- In a suit for a declaration in regard to the validity or invalidity of an adoption or the factum of an adoption, fee shall be payable at the following rates, namely: -(i)In a District Munsif's Court, Rupees fifty.(ii)In a Sub-court or a District Court, rupees one hundred if the market value of the property involved in or affected by the relief is Rs. 10,000 or less and rupees five hundred if it is above Rs. 10,000
