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[Cites 0, Cited by 0] [Section 33(5)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(5)(b) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955

(b)In a suit by a sub-mortgagee, if the prayer is for the sale of the property mortgaged to the original mortgagee and the original mortgagor is also impleaded as a defendant, fee shall be computed on the entire amount claimed on the original mortgage which is sub-mortgaged to him.