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[Cites 0, Cited by 1] [Section 11(3)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(3)(a) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

(a)A Court of Appeal, in which an appeal is filed, may, either of its own motion or on the application of any party, consider the correctness of any order passed by the lower Court regarding the fee payable on the plaint or written statement or in any other proceeding in the lower Court and determine the proper fee payable thereon.