Section 51(1)(a) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(1)(a) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

(a)such objection was taken in the Court of first instance at or before the hearing at which issues were first framed or in the lower appellate Court in the memorandum of appeal to that Court, or

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State of Andhra Pradesh - Subsection

Section 51(1)(a) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956